REKHA DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner by preferring this writ petition challenges the legality of Memorandum dtd. 28/7/2020, 20/7/2021 and 30/12/2021 issued by the respondent No.5, the Assistant Director, Pension, Provident Fund and Group Insurance, Memorandum dtd. 7/4/2022 and 22/6/2022 issued by the respondent No.3, the District Library Officer, Hooghly and the letter dtd. 11/5/2022 issued by the respondent No.2, the Director of Library Services, Government of West Bengal and prays for direction upon the respondents to release and disburse her retiral benefits.

(2.) The facts which led to the filing of the writ petition may be adumbrated as under:

(3.) Feeling dissatisfied with the judgment and the order of the Hon"ble Division Bench, the State Government preferred Special Leave Petitions numbered as Civil Appeal Nos. 6967-6970 of 2009 before the Hon"ble Supreme Court. By a common judgment and order dtd. 6/3/2014 the Hon"ble Supreme Court dismissed the Special Leave Petitions. In compliance with the judgment and the order of the Hon"ble Supreme Court the District Library Officer, Hooghly re-fixed the scale of pay of the petitioner with effect from 1/8/1993 when the petitioner improved her qualification vide order dated 8/10/4/2015. The order passed by the District Library Officer had concurrence with the Finance Department, Government of West Bengal.