TARAK BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner had retired from service in the year 2022 as a Laboratory Attendant in the Geology Department at Trivenidevi Bhalotia College, Paschim Burdwan.

(2.) The petitioner, by way of filing this writ petition, seeks regularisation of his service.

(3.) Learned advocate appearing for the petitioner submits that though the petitioner has retired from service, he is entitled to get pension and other retiral dues without any arrear as a consequence of his postretirement service regularisation.