Calcutta High Court (Appellete Side)
Dr. Ananya Banerjee vs The State Of West Bengal & Ors on 22 November, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
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22.11.2018
[04]
Suman
Ct. 04
WP 4637(W) of 2018
Dr. Ananya Banerjee
Vs.
The State of West Bengal & Ors.
Mr. Kalyan Sarkar
Mr. Falguni Bandyopadhyay
Mr. B.R. Sidharth
Mr. Kishalaya Ghosh
...for the petitioner
Mr. Arunangshu Chakraborty
Mr. Jyoti Prakash Khan
Mr. Sourya Bandyopadhyay
...for Rabindra Bharati University
This writ petition has been listed under heading 'To Be
Mentioned' at instance of petitioner citing urgency. Affidavit of
service is filed.
Mr. Sarkar, learned advocate appearing on behalf of
petitioner submits, his client served as Assistant Professor in
subject Philosophy at Rabindra Bharati University. Then,
obtaining lien, petitioner served at Vidyasagar University.
Ultimately, she was released from her service at the former
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university. In this writ petition she has ventilated grievance of
omission of Rabindra Bharati University to grant pension and
pensionary benefits. To that effect she had made representations
dated 3rd July, 2017 and 10th July, 2017, both of which she seeks
directions for consideration. He submits further, petitioner is
entitled to interest on benefits till now denied to her.
Mr. Chakraborty, learned advocate appears on behalf of
Rabindra Bharati University and submits, his client, on direction
made, will consider the representations. He submits further, his
instructions are petitioner is not entitled to pensionary benefits.
Respondent no.3 will consider said representations of
petitioner and if petitioner is found entitled to some benefit, also his claim for interest. Petitioner might be given an opportunity of being heard to place her claims before said respondent. The claims should be dealt with as informed to her within a period of four weeks from date of communication of this order.
Writ petition is disposed of.
(Arindam Sinha, J.)