STATE OF WEST BENGAL Vs. HARESH C BANERJEE

JUDGEMENT

(1.) In this matter, the constitutional validity of Rule 10(1) of the West Bengal Services (Death-cum-Retirement Benefit) Rules (for short the Rules) is involved and the High Court has held that the same is ultra vires the Constitution and that conducting the departmental enquiry against the respondent after his retirement was also held to be ultra vires the Constitution.

(2.) This Court, by an order made on 1-5-1988, while granting leave on the question of vires of R. 10 of the Rules, directed that even if this appeal succeeds the benefit available to respondent No. 1 in accordance with the judgment of the High Court will not be recalled and the appellant shall make available to respondent No. 1 all the arrears, if any, payable as per the impugned order of the High Court within the stipulated time. 3. Now the sole question for consideration is the validity of R. 10(1) of the Rules. The same involves larger question arising as to the operation of the West Bengal Services (Classification, Control and Appeal) Rules, 1971 and sub-rule (1) of R. 10 of the said Rules. As such questions may often arise affecting a large number of employees, we think it appropriate to refer this matter to a larger Bench.