MANSURA KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Aggrieved by a Memo dtd. 26/3/2014 issued by the Paschim Banga Rajya Shishu Shiksha Mission terminating her engagement as a Sahayika in a Shishu Shiksha Kendra, the petitioner has approached this Court by preferring this writ petition.

(2.) The facts which are necessary for adjudication of the matter may briefly be stated as under:

(3.) Though the petitioner was engaged as Sahayika since 7/6/2006 honorarium was paid to her for the month of September, 2007 on 13/4/2011. She received Rs.13500.00 as honorarium from the Barasat II Panchayat Samity for the period from August, 2006 to April, 2007. The petitioner states that on a report submitted by the Nodal Officer to the Mission Director, Paschim Banga Rajya Shishu Shiksha Mission, the Mission Director instructed the BDO, Barasat-II to pay the arrear honorarium to her for the period 2006-2007. Accordingly, she got the arrear honorarium as above.