Calcutta High Court (Appellete Side)
Golam Mohiuddin Mondal vs The State Of West Bengal & Ors on 10 April, 2023
Author: Kausik Chanda
Bench: Kausik Chanda
10.4.2023.
ap 11 WPA 27275 of 2022 Golam Mohiuddin Mondal Vs. The State of West Bengal & Ors.
Mr. Ranajit Chatterjee Mr. Aniruddha Mitra ... For the petitioner.
Mr. Prabir Dasgupta Mr. Suman Dey ... For the University.
Mr. Swapan Kumar Datta, AGP, Mr. Dipankar Das Gupta ... For the State.
Let the report in the form of an affidavit filed on behalf of the State be kept with the records.
Heard Mr. Chatterjee, learned advocate for the petitioner, Mr. Dasgupta, learned advocate appearing on behalf of the University and Mr. Swapan Kumar Datta, learned Senior Advocate appearing for the State.
It has been submitted by the petitioner that all retired employees under the scheme namely, Cost of Cultivation of Principal Crops, have been enjoying retiral dues, including pension while the petitioner has been discriminated with by the State in releasing his pensionary benefits.
The State as well as the University shall take specific instruction on the exact count of employees appointed under the scheme who are currently receiving pension from the State Government.
List this matter on April 21, 2023 under the same heading.
(Kausik Chanda, J.)