PRITISH BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Report filed on behalf of the respondent No.3, District Inspector of Schools (SE), South 24-Parganas dtd. 8/8/2025 is taken on record.

(2.) By the present writ petition, the petitioner seeks for sanction of family pension in his favour along with terminal benefits of his wife.

(3.) The petitioner contends that his wife, namely, Pallabi Basak was appointed as an Assistant Teacher of English in Rahamania High Madrasah. She joined service on 26/10/2007. The wife of the petitioner died on 9/2/2014 leaving behind her husband, the petitioner herein and her only son Aniran Biswas as her only legal heirs. The petitioner approached the office of the respondent No.3, District Inspector of Schools (SE), South 24-Parganas for release death benefits of his wife including family and death gratuity. However, no steps have been taken. Hence, this writ petition.