PROKASH MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) West Bengal Livelihood Social Security Interim Scheme, 2025 is under challenge in all the three writ petitions. The grounds of challenge and the defence of the State are more or less the same in all the cases. The petitioners pray for interim order. Their prayer for interim order is disposed of by this common judgment.

(2.) Notification being no. Labr-58/2025/(LC-LW/MW) dtd. 15/5/2025 by the Secretary, Government of West Bengal, Department of Labour lays down the Scheme.

(3.) The recitals of the Scheme mention that the same is meant to provide limited livelihood support and social security on humanitarian grounds on purely temporary basis to the distressed families of non teaching staff in Group C and Group D categories recruited through the 2016 selection process conducted by the West Bengal Central School Service Commission and who lost their jobs and salaries consequent to the Court proceedings.