CHINMOY KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By preferring this writ petition the petitioner seeks pensionary benefits counting his service from 8/5/1991 instead of 1/1/2014.

(2.) The background facts which led to the filing of the writ petition may briefly be stated as follows:-

(3.) The petitioner was appointed as an organizing teacher of Dari Keoradangi Ananda Prasad Junior High School at village Dari Keoradangi, South 24 Parganas on 8/5/1991.