SANDHYA MAITY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Feeling aggrieved by the non-disbursement of her honorarium as a Sahayika for a period from December, 2008 to 5/9/2016, the petitioner has approached this Court by preferring this writ petition.

(2.) This writ petition has a chequered background. The facts which led to the filling of the writ petition may be adumbrated as under:

(3.) During the period from December 2008 to 5/9/2016 disturbances broke out relating to renewal of her engagement and disbursement of honorarium to her. The classrooms of the Shishu Shiksha Kendra were locked on 8/11/2008 and this incident was reported to the Block Development Officer on 10/11/2008. Sometime classes were conducted at the house of Panchayat Member. The petitioner was not allowed to sign the attendance register and she was prevented from discharging her duties. Though honorarium was not paid to her, the petitioner performed her duties.