Calcutta High Court (Appellete Side)
Smt. Lipika Pal vs The State Of West Bengal & Ors on 8 January, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
08.01.2014.
ap W.P. 36837 (W) of 2013
Smt. Lipika Pal
Vs.
The State of West Bengal & Ors.
Kazi Sajjad Alam
... For the petitioner.
Mr. Arun Kumar Maiti
... For the State.
Affidavit-of-service filed in Court today be taken on record.
This writ petition shall be governed by the observations of this Court as
contained in the judgment and order dated 1st March, 2010, passed in W.P. 19386
(W) of 2010 (Hanufa Bibi Vs. State of West Bengal & Ors.).
Accordingly, the writ petition is disposed of with a direction upon the
respondent authorities to extend the benefit of the Death-cum-Retirement Benefit
Scheme, 1981, to the writ petitioner within a period of six weeks from date. It is, however, made clear that the benefit of the said Scheme shall accrue in favour of the writ petitioner strictly in terms of memo No. 883/SL/5S-61/10 (part) dated 12th July, 2011, issued by the School Education Department, Government of West Bengal.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocate for the petitioner.
(Biswanath Somadder, J.) Accordingly, the writ petition is disposed of with a direction upon the respondent authorities to extend the benefit of the Death-cum-Retirement Benefit Scheme, 1981, to the writ petitioner within a period of six weeks from date. It is, however, made clear that the benefit of the said Scheme shall accrue in favour of the writ petitioner strictly in terms of memo No. 883/SL/5S-61/10 (part) dated 12th July, 2011, issued by the School Education Department, Government of West Bengal.