Parwati Bansfore vs The State Of West Bengal & Ors
2023 Latest Caselaw 4954 Cal

Item No.210


                           In The High Court At Calcutta
                           Constitutional Writ Jurisdiction
                                   Appellate Side

10.08.2023
  Ct-24

                                 WPA 5381 of 2023
                                 Parwati Bansfore
                                         v.
                          The State of West Bengal & Ors.

              Mr. Sankar Biswas
              Mr. Debnath Mahata
              Ms. Ananya Adhikary
                            ...For the petitioner.

              Mr. Jayanta Samanta
              Mr. Manas Kumar Sadhu
                            ... For the State.

              Mr. Suman Basu
                           ...For the respondent nos. 3 to 5.

The order passed by the Director of Local Bodies communicated to the petitioner vide communication dated December 1, 2022 rejecting the prayer of the petitioner for grant of pension is under challenge in the instant writ petition. The petitioner primarily alleges discrimination.

It has been submitted that the petitioner is in un- interrupted service from the year 1990 and, accordingly, the respondent authority ought not to reject her prayer for grant of pension on the ground of not fulfilling the qualifying service period for getting pension.

Learned advocate for the petitioner has advanced detailed submission supported by judgments which are taken on record.

Learned advocate for the Municipality and the State respondents seeks time to come ready with proper instruction.

List on August 30, 2023 under the heading "For orders."

Exception filed by the petitioner to the report filed on behalf of the respondent no. 2 is taken on record.

Sh.                                   (Amrita Sinha, J.)