SAKTI RANI PRADHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The stale claim is sought to be resurrected by approaching the Court seeking reliefs which was denied more than a decade before. The appellant filed a writ petition for sanction/release of the pensionary benefit treating her regular/qualified service from 1/1/1974 to 11/2/1984 as headmistress of Panchagram Satsangha Balika Vidyapith, Patashpur, Purba Medinipur. According to the appellant, she was approved as a headmistress of the said school with effect from 1/1/1974 and rendered services in such capacity till 30/10/1984. It is further averred in the petition that the dispute was raised between the appellant and other teaching and non- teaching staff and the administration of the school and she was thrown out of the school on 31/10/1984 at 1.50 pm and thereafter was prevented to function and discharged her duties. The representation was made on 24/1/1995 before the Board of Secondary Education for reinstatement in service and also the arrear salary. Subsequently, a writ petition was filed in the year 1997 being WP 985 of 1997 which was disposed of on 28/7/1997 in the following:

(2.) Though the order was passed on July 28, 1997 but a decision was taken by the authorities on 27/6/1998 rejecting the prayer of the appellant for reinstatement and payment of arrear of salaries and as she was absent from more than 13 years. The said order was challenged in WP 1762 of 2002 but the appellant could not pursue the same as it was dismissed for default on 18/3/2014.There was a complete silence on the part of the appellant in communicating the same which was communicated on 27/6/1998 nearly one year after the said order. The petitioner remained silent after the said representation and filed a writ petition being WP 1762 of 2002 for an appropriate relief but did not pursue the same as it was dismissed for default on 18/3/2014.

(3.) The conduct of the appellant would further reveal that no steps were taken immediately after the dismissal of the said writ petition and after a gap of 8 years a representation was made on 17/4/2022 for disbursement of the pensionary benefit. In the said representation there is no reflection of filing a writ petition being WP 1762 of 2002 and its dismissal for default on 18/3/2014. Since the said representation was not addressed by the authority the writ petition being WPA 8594 of 2022 is filed by the appellant which is dismissed by the Single Bench as the petitioner is not entitled to any reliefs.