TARAPADA NANDY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant was an employee of Bansberia Municipality, who retired from service on October 31, 2009. This is the second round of litigation which the appellant is pursuing against his parent department, with his claim for pensionary benefits, which he claims to be entitled to in accordance with the existent law.

(2.) The first writ petition of the appellant was W.P.No. 30228(w) of 2014, which was disposed of vide order of this court dated April 7, 2016, when the following directions were issued :

(3.) It would be beneficial to briefly look into the factual background of the case, before delving in the order impugned, as mentioned above.