SANATAN DE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Inspite of service of notice and several directions, the respondents have neither appeared nor have filed Affidavit-in-Opposition.

(2.) The petitioner has challenged the Memo No. 1159-GA dt. 4/8/2017 issued by the Deputy Director of School Education (G.A), West Bengal wherein the request for counting of past service of the petitioner as qualifying service for pensionary benefit was rejected.

(3.) The question involved in the present matter is whether services rendered by the petitioner in Ramakrishna Mission, Narottam Nagar, Arunachal Pradesh as Assistant Teacher is qualifying service for the purpose of pension.