JYOTSNA NARU Vs. STATE OF W.B.

JUDGEMENT

(1.) It appears to this court that the petitioner has invoked the writ jurisdiction for the purpose of getting an order as against the Block Development Officer to forward the pensionary papers to the appropriate authority being the Director of Pension, Provident Fund and Group Insurance so that he can get the pension.

(2.) It also appears to this court that upon being frustrated the writ jurisdiction has been invoked. Pension is a property. Therefore, the petitioner has every right to invoke the writ jurisdiction if any delay is caused by any Governmental authority.

(3.) The learned Counsel appearing for the respondent contended before this court that the petitioner was initially appointed as Chowkidar on 17.2.1968, As chapter I Death-cum-Retirement Benefit Scheme, 1985 does not apply to the Chowkidars and Dafadars of the Gram Panchayat. They are not entitled for such benefit. Rule-3 under the Chapter I as aforesaid speaks for the same.