KABITA GANGULY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has preferred two applications being CAN 1/2019 (Old CAN No. 1336/2019) and another being CAN 2/2020 with an identical prayer for release of provisional pension in view of superannuation of the writ petitioner from the post of Assistant Teacher on 30th April, 2015. On being enquired about the identical nature of the prayer couched in both the applications as referred to above Mr. Suman Sengupta, learned advocate, representing the applicant submits that the petitioner does not want to press the subsequent application being CAN 2/2020 and let the first application being CAN 1/2019 (Old CAN No. 1336/2019) be considered for payment of provisional pension as well as Provident Fund dues during the pendency of the connected writ petition.

(2.) In view of such submission being made on behalf of the petitioner/applicant, the application being CAN 2/2020 stands dismissed as not being pressed.

(3.) The first application being CAN 1/2019 (Old CAN 1336/2019) is taken up for consideration today in presence of the learned advocates representing the petitioner as well as the State respondents.