BHAGWAN SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner retired from service as Darwan of Calcutta Girls' College, Kolkata on attaining his normal age of superannuation on 31/12/2010.

(2.) After his retirement a sum of Rs.12,000.00 only was sanctioned on account of Death-cum-retiring gratuity in accordance with Rule 41 of the West Bengal Non- Government College Teacher's Death cum Retirement Benefit Scheme, 1973.

(3.) According to the petitioner he joined service in the college on 1st December, 1978 and he retired from service on 31st December, 2010 after rendering more than 32 years of service. He submits that Rs. 12,000.00 is an extremely meagre amount which has been paid to him on account of his gratuity. According to him he ought to receive gratuity at a higher rate and is also eligible to receive pension.