Calcutta High Court (Appellete Side)
Bishnupriya Khatua vs The State Of West Bengal & Ors on 10 November, 2017
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
10.11.2017
Item No.53
ad
W.P 7001(W) of 2017
Bishnupriya Khatua
Vs.
The State of West Bengal & Ors.
Mr. Fazle Rabi,
Mr. Hare Krishna Halder
....... For the petitioner
Affidavit-of-service filed by the petitioner be kept on record.
In spite of service no one appears on behalf of the respondents.
Mr. Rabi, learned advocate appearing for the petitioner submits that the petitioner's husband who was an approved "Group-D Staff" working in Baghasty Union Haricharan S.C High School (H.S) (hereinafter referred to as the said school) died in harness on 1st January, 1982. Surprisingly, thereafter no pension payment order was issued and the retiral benefits including family pension were also not disbursed. Aggrieved thereby, she approached the authorities and even made a representation to the respondent nos.2 and 4 on 16th January, 2017 but the same has also not been attended to.
He further submits that after filing of the present writ petition, the Assistant Director, Pension, Provident Fund & Gr. Insurance, West Bengal, has issued a letter dated 12th April, 2017 to the respondent no.2 requesting him to take necessary steps in respect of the petitioner's claim. Let a copy of the said memo, as produced, be kept on record. No instruction is forthcoming as to why pension payment order has not issued and retiral benefits including the family 2 pension has not been disbursed in favour of the petitioner though the petitioner's husband was an approved "Group-D Staff" and expired long back on 1st of January, 1982.
No one appears on behalf of the State respondents.
In such circumstances, this Court directs the respondent no.2 to file a report in the form of an affidavit detailing the steps, if any, taken towards disbursement of the benefits as claimed by the petitioner. The said respondent no.3 shall also explain the delay which has occasioned towards consideration of the petitioner's claim.
Let such report be filed before this Court when the matter will be taken up for further consideration on 12th December, 2017.
List this matter, accordingly, under the same heading on 12th of December, 2017.
The petitioner is directed to intimate this order to the respondent nos. 2, 4 and 5 and to affirm an affidavit-of-service on the returnable date.
(Tapabrata Chakraborty, J.)