PRITI DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Chowdhury Faruq Ali, learned Advocate submits that he has no instruction to appear in this matter. He further submits that he also did not appear in this matter earlier but his appearance was wrongly recorded in the order dated 14th December, 2010.

(2.) In spite of direction being issued upon the concerned District Inspector of Schools on 14th December, 2010 by this Court, no report has been submitted by the concerned District Inspector of Schools disclosing the reasons as to why the retiral benefits of the petitioner has not been released till date.

(3.) The petitioner, who was the Headmistress of Sohanlal Deoralia Balika Vidyalaya in the district of Howrah, retired from service on superannuation with effect from 29th July, 2008. The school authority submitted the requisite pension papers of the petitioner to the concerned District Inspector of Schools (S.E.), Howrah. Upon receipt of those pension papers, the concerned District Inspector of Schools made some queries as indicated in his letter dated 11th November, 2009 being Annexure "P-2" to this writ petition at page 20. The school authority replied to the said letter of the concerned District Inspector of Schools on 2nd December, 2009. Since then the concerned District Inspector of Schools has not taken any further step for settling the retiral dues of the petitioner.