STATE OF WEST BENGAL Vs. PARIMAL CHAKRABORTY

JUDGEMENT

(1.) The appeal is arising out of an order dated 11 September, 2019 in W.P. No. 25001(w) of 2014 decided on 31st July, 2019. The learned Single Judge allowed the writ petition by directing the Government departments concerned to take appropriate steps within a period of 6 months from the date of the judgment for granting the pension to the writ petitioner in accordance with law.

(2.) This order is under challenge.

(3.) Before we advert to the submissions made on behalf of the parties, we briefly narrate the facts for proper appreciation of the issues.