SAMAR NATH PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners are retired primary school teachers. They are aggrieved by and dissatisfied with the order passed by the Secretary, School Education Department on 3/8/2017 rejecting their prayer for grant of pension in on the ground that they did not complete the qualifying service period of ten years and the relaxation clause cannot be made applicable in their case.