UTPAL SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By the present writ petition, the petitioner seeks for cancellation and/or withdrawal of Memo No.763/P dtd. 22/8/2024 (Annexure P-9 to the application) whereby the prayer of the petitioner for grant of family pension was rejected by the respondent No.4, District Inspector of Schools (P.E.), Paschim Medinipur.

(2.) The petitioner contends that he is a handicapped son of late Tulsi Charan Sen, ex-Assistant Teacher of Basudevpur Primary School under District Primary School Council, Paschim Medinipur. The father of the petitioner died-in-harness on 24/2/1963. The mother of the petitioner was granted family pension. The petitioner's mother died on 12/4/2013. Upon demise of his mother the petitioner being handicapped son of the ex-employee applied before the District Inspector of Schools (P.E.), Paschim Medinipur for grant of family pension. Since the prayer of the petitioner was not considered, the petitioner approached this Court by way of a writ petition being WPA 11196 of 2024. The said writ petition was disposed of with the following direction:

(3.) Pursuant to such direction, the prayer of the petitioner for grant of family pension was considered and rejected by the respondent No.4, District Inspector of Schools (P.E.), Paschim Medinipur by the impugned order on the ground that there is no provision of sanctioning pension in favour of disabled son as Pre-81 case. Being aggrieved by and dissatisfied with the impugned order, the petitioner has preferred the present writ petition.