PARTHA DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petition is directed against an order dated January 8, 2019 passed in O.A.956 of 2014 by the West Bengal Administrative Tribunal.

(2.) By the impugned order, the Tribunal, negated the claim for retiral benefit of the writ petitioner.

(3.) Learned advocate appearing for the writ petitioners submits that, the father of the writ petitioners was initially appointed as a part time Lecturer of a Homoepathic Medical College and Hospital on September 25, 1972. He was made permanent on June 27, 1973. He was superannuated on March 1, 1991. After attaining the age of superannuation, the father of the writ petitioners was reemployed by the Department of Health and Family Welfare for the period from March 2, 1991 to February 29, 1996.