Chhabi Sarkar vs The State Of West Bengal & Ors
2024 Latest Caselaw 4787 Cal

Calcutta High Court (Appellete Side)

Chhabi Sarkar vs The State Of West Bengal & Ors on 17 September, 2024

Author: Amrita Sinha

Bench: Amrita Sinha

   59
17.09.2024
   AGM
                         In The High Court At Calcutta
                        Constitutional Writ Jurisdiction
                                Appellate Side


                             W.P.A. 21724 of 2024


                                Chhabi Sarkar
                                    -versus
                        The State of West Bengal & Ors.


                       Mr. Gaurav Das.
                       Ms. Madhumanti Das.
                                       ...For the Petitioner.

                       Mr. Saibal Acharyya.
                       Mr. Tanweer Jamil Mandal.
                              ... For the DPSC, Purba Burdwan.

                       Mr. Ziaul Islam.
                       Mr. Syed Mosihar Rahaman.
                                        ... For the State.

                   The petitioner seeks family pension on account of
             being an unmarried daughter of a deceased primary
             school teacher. She claims the benefit under the pre-'81
             scheme.

                   Reliance has been placed on the judgment passed
             by the Hon'ble Larger Bench of this Court on 20 th June,
             2023 in MAT 1518 of 2019 with IA CAN 2 of 2019 (State
             of West Bengal -vs- Sabita Roy).

                   It has been submitted that application for
             obtaining the pension was filed in the month of
             September, 2023. The petitioner submitted all relevant
             documents in connection with her prayer but the
             District Inspector of Schools is continuously seeking
             more documents from the petitioner.
                        2




      Learned       advocate      representing     the     State
respondents is directed to obtain written instruction

with regard to the further documents which are necessary for releasing family pension in favour of the petitioner.

Let the instruction be forwarded by 30th September, 2024.

A copy of the same shall be handed over to the learned advocate representing the petitioner in advance.

List on 7th October, 2024.

( Amrita Sinha, J.)