Citation : 2023 Latest Caselaw 7381 Cal
Judgement Date : 16 November, 2023
16.11.2023
(D/L-10)
Ct.-18
(Susanta)
W.P.A. 24096 of 2023
Manjura Khatun
-Vs-
The State of West Bengal & Ors.
Mr. Sakti Pada Jana,
Mr. Subhajyoti Das,
.... For the Petitioner.
Mr. Nabhajit Prasad Basu,
Mr. Prashant Kumar Tripathi,
.... For the State.
The husband of the petitioner was an Assistant Teacher
of Sasati Nahala Abinash High School, District- Howrah, who
died-in-harness on November 11, 2013.
The prayer of the petitioner for family pension is
pending consideration before the District Inspector of Schools
(S.E), Howrah, the respondent no.4 herein.
Mr. Nabhajit Prasad Basu, learned advocate appears on
behalf of the State respondents and files the instruction
bearing memo No. 263/LS dated October 10, 2023 which he
has received from the said respondent no.4, let it be kept
with the record.
In view of the judgment of the Special Bench of this
Court in the case of District Inspector of School (S.E),
Kolkata vs. Abhijit Baidya, reported in 2013(3) CHN (Cal)
711 and subsequent decisions of the two Division Bench of
this Court in MAT 1598 of 2015 and FMA 620 of 2018, the
issue regarding the entitlement of the petitioner to get such
pension though has been sought to be disputed in the said
instruction but is no longer res integra,
The respondent no. 4, therefore is directed to prepare a
report calculating the amount required to be refunded by the
petitioner to get the benefit of such pension, such report be
filed on the next date of hearing.
The matter be included in the Combined Monthly List
of December 2023.
(Biswajit Basu, J.)
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