Calcutta High Court (Appellete Side)
Aloke Chakraborty vs State Of West Bengal & Ors on 10 August, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
62
10.08.2015
pg.
WP 11978 (W) of 2015 Aloke Chakraborty Vs. State of West Bengal & Ors.
Ms. Susmita Dey (Basu) ... For the petitioner Mr. Abhrotosh Majumder, GP Mr. S.M. Samim Ullah ... For the State Mr. Amal Kumar Sen Mr. Sabyasachi Mondal ... For the CSTC On the basis of the direction given by this Court as contained in the order dated 30th June, 2015, a comprehensive scheme for the retired employees of various State Transport Undertakings has been formulated by the State Government. Before this scheme is given a "go-ahead" by this Court, it is just and proper that it requires to be widely circulated.
Learned Government Pleader, therefore, is directed to issue necessary instructions to the concerned department/departments for wide circulation of the scheme, bilingually (i.e. in English and Bengali), through the State Transport Undertakings and also by uploading the scheme in the official website of the Finance Department of the 2 Government of West Bengal. Additionally, advertisements may be published, at least, in two leading newspapers (one in English and one in Bengali) having wide circulation in the State of West Bengal, indicating formulation of the scheme in terms of this Court's order with a request to the retired employees of State Transport Undertakings to approach their nearest office for details or look it up in the official website of the Finance Department of the Government of West Bengal.
Learned Government Pleader shall also direct the concerned department/departments to issue necessary instruction to State Transport Undertakings to ensure that copies of the scheme are made easily available to those retired employees who approach the offices of the State Transport Undertakings in this regard.
Let this matter appear for further consideration under the same heading on 20th August, 2015.
(Biswanath Somadder, J.)