SATE OF WEST BENGAL Vs. SABITA ROY

JUDGEMENT

(1.) The aforesaid matters have been referred to this Bench by the Hon'ble Chief Justice to answer the following reference:

(2.) Initially, by an order dated April 26, 2022 passed in MAT 1518 of 2019 (The State of West Bengal and Ors-Vs- Sabita Roy) the reference as above was made by a Division Bench (in which one of us, Rabindranath Samanta, J was a member).

(3.) On the other hand, a learned Single Bench while hearing a writ petition being W.P 25396 (W) of 2017 to decide an issue whether an unmarried daughter of a deceased Assistant Teacher was entitled to family pension or not, the learned Single Bench observed that since a similar reference had been made by Division Bench and was awaiting a decision from a larger Bench, adjourned the matter sine die till the larger Bench decided the matter.