SUDHANSUMOY MAJUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN this writ application, the petitioner has prayed for orders on the respondents, to count the period of service rendered by the petitioner with Indian Railways, that is, the period from 6th May, 1955 to 1st May, 1964 towards the period of total service rendered, for computation of pension.

(2.) THE petitioner was appointed Assistant Teacher of Channdannagore Institute, hereinafter referred to as the Institute on 2nd September, 1964.

(3.) IN the writ petition it is stated that the petitioner joined the Institute after obtaining permission from his earlier Employer, that is, the Indian Railways (Eastern Railway), Howrah Division.