SAJAN KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The order dtd. 13/11/2019 issued by the Principal Secretary, School Education Department in compliance of the order passed by the Court on 9th September, 2019 in WP No. 16701 (W) of 2019 (Sajan Kumar Mondal -vs- The State of West Bengal and Ors.) is impugned in the instant writ petition.

(2.) The prayer of the petitioner for allowing pension by condoning a shortfall of five months and twenty-five days to complete ten years of pensionable service has been refused.

(3.) The first ground for refusal of extending the benefit of condonation is that paragraph 8 of the Death Cum Retirement Benefit Scheme, 1981 prescribes at least ten years of service for being eligible to receive superannuation pension. The provision for condonation of deficiency in qualifying service for six months is allowed only in respect of the employees whose last pay is not more than Rs.425.00 per month