Mr. P. Roy Barman vs Mr. Kohinoor N. Bhattacharjee
2024 Latest Caselaw 914 Tri

Tripura High Court

Mr. P. Roy Barman vs Mr. Kohinoor N. Bhattacharjee on 19 June, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                           WP(C) NO.13 OF 2024

            HON'BLE MR. JUSTICE T. AMARNATH GOUD

 Present:
 For the Petitioner(s)          : Mr. P. Roy Barman, Sr. Advocate.
                                  Mr. M.L. Roy, Advocate.
                                  Mr. K. Nath, Advocate.

 For the Respondent(s)          : Mr. Kohinoor N. Bhattacharjee, G.A.

Mr. A.K. Pal, Advocate.

19.06.2024

Order

Heard learned counsel appearing for both the

parties.

When the case is called, learned counsel appearing

for the petitioner submits before this Court that the subject

matter involved in this writ petition is squarely covered by the

Orders passed by this Court as well as by the reported

Judgment of the Hon'ble Supreme Court, wherein, it is the

settled principle of law that the employee who had retired

from service and once his accounts and retiral benefits are

settled and pension is also paid, it is not open for the

employer to turn back after sometime and say that by mistake

the employer have paid excess amount to the employee and

the same needs to be recovered. In this regard, learned

counsel appearing for the petitioner submits that such

recovery is not permitted under law.

Mr. A.K. Pal, learned counsel appearing for the

respondents in order to answer this legal issue seeks time for

laying his hand on the said judgment(s).

Request considered.

List the matter on 27.06.2024.

                                                               JUDGE




suhanjit

RAJKUMAR     Digitally signed by
             RAJKUMAR SUHANJIT
SUHANJIT     SINGHA
             Date: 2024.06.24
SINGHA       16:42:00 +05'30'