INDRANI MAJUMDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The issue to be decided in all the writ petitions is whether teachers of DA getting non-Government primary schools will be entitled to receive pension from the State Government after their retirement.

(2.) The issue of the writ petitions being the same, all the writ petitions are taken up analogously and are being disposed of by this common judgment. The petitioners are retired teachers of non-Government primary schools recognized by the State Government. The salary of the teachers is paid from the school fund in accordance with the scale of pay fixed by the Government. Only the dearness allowance is paid by the State Government in ratio with the pay received by the teacher.

(3.) According to the petitioners, as the State Government is releasing pension in favour of the DA getting secondary schools, accordingly, the teachers of the DA getting primary schools should also be paid pension by the State Government.