SUBHRA SADHU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An order dated December 23, 2019 passed by the West Bengal Administrative Tribunal in OA 45 of 2018 is under challenge in the present writ petition.

(2.) Writ petitioners claim pension. Such claims for pension were turned down by the Tribunal by the impugned order.

(3.) The writ petitioner no.1 rendered service in Group-D post for a period of 6 years 7 months and 17 days. The writ petitioner no.2 rendered service in Group-D post for 6 years 5 months and 16 days. The writ petitioner no.3 rendered service in Group-D post for 4 years 11 months and 15 days. The writ petitioner no.4 rendered service in Group-D post for 7 years 1 month and 5 days.