Jyotsna Porel vs The State Of West Bengal & Ors
2024 Latest Caselaw 3989 Cal

Calcutta High Court (Appellete Side)

Jyotsna Porel vs The State Of West Bengal & Ors on 6 August, 2024

Author: Amrita Sinha

Bench: Amrita Sinha

   58
06.08.2024

AGM In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side

W.P.A. 14511 of 2024

Jyotsna Porel

-versus The State of West Bengal & Ors.

Ms. Sabita Khutia Bhunya.

Mr. Krishna Pada Santa.

... For the petitioner.

Ms. Keya Sutradhar.

... For the State.

Affidavit-of-service filed in Court today is taken on record.

The petitioner is the widow of a deceased primary school teacher. The teacher, though submitted his option for enjoying benefit under the GPF Scheme, but failed to refund the amount in terms of the notification published by the State Government because of acute financial distress. The husband of the petitioner expired prior to depositing the said amount. The widow presently intends to refund the amount along the additional interest.

The petitioner applied before the District Inspector of Schools (P.E), Howrah with her prayer but there is no response till date.

Learned advocate appearing on behalf of the petitioner relies upon the order passed by the coordinate Bench in similar circumstances.

Reference has also been made to the judgment delivered by the Hon'ble Division Bench on 26th July, 2023 in MAT 146 of 2019 (The State of West Bengal & Ors. -vs- Muktimoyee Pal (Dey) and others).

In view of the above, the instant writ petition is disposed of by directing the District Inspector of Schools (P.E), Howrah to consider the prayer of the petitioner for refund of the employer's share of contribution with interest and additional together with further interest @12% per annum on and from the date of notification being No.749-SE(L)/SL5S-56/13(Pt)-V dated 13th June, 2014 till the date of actual payment.

The amount to be refunded by the petitioner shall be calculated by the concerned District Inspector of Schools (P.E), Howrah and communicated to the petitioner for payment.

Upon refund of the intimated amount within a period of two weeks from the date of intimation, the petitioner's prayer for the benefit in terms of the notification dated 13th June, 2014 shall be processed and fresh pension payment order shall be issued within a period of eight weeks thereafter.

The pension shall be paid to the petitioner on and from the next date of superannuation of the teacher.

It is made clear that the petitioner will not be entitled to claim any interest upon the payment that will be made in terms of this order.

Learned advocate appearing for the petitioner is directed to forward all documents in support of her

claim to the District Inspector of Schools (P.E), Howrah at the time of communicating the order of the Court.

The writ petition stands disposed of.

Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.

( Amrita Sinha, J.)