SUBHAS CHANDRA JHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Fifteen persons have jointly filed this writ petition challenging the order of the Managing Director, Calcutta Tramways Company (1978) Ltd. dtd. 13/7/2023 which is now known as West Bengal Transport Corporation Limited.

(2.) The petitioners are all retired employees. The petitioners claim that within six months prior to their respective dates of superannuation they have exercised their option to come over to the pension scheme from the Contributory Provident Fund Scheme. The petitioners on an earlier occasion approached this Court by filing a writ petition being WPA 12697 of 2021 which was disposed of by an order dtd. 10/5/2023 by directing the Managing Director of the West Bengal Transport Corporation (for short the WBTC) to consider the representations of the petitioners dtd. 25/12/2020. By the order dtd. 13/7/2023, the prayer of the petitioner stood rejected.

(3.) Being aggrieved by the said order, the petitioners have approached this Court.