KIRAN BALA DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application is filed by the petitioner for a direction upon the respondent authority to grant benefits under the Non-Government Educational Institution Employees (Death-cum-Retirement Benefit) Scheme, 1981 arising out of the services of the deceased husband of the petitioner, namely Sashibhusan Dutta, who was a Primary Teacher under the North 24-Parganas District Primary School Council.

(2.) The aforesaid husband of the petitioner attended the age of 60 years, i.e. the age of retirement on superannuation on April 9, 1973 while he was working for gain as a Primary School Teacher in Chandipore Bidhanbani Niketan, North 24-Parganas. He breathed his last on August 19, 1986 after enjoying extension in his above services.

(3.) The petitioner approached the respondent authority time and again after the death of her husband for granting benefits under the Non-Government Educational Institution Employees (Death-cum-Retirement Benefit) Scheme, 1981 (hereinafter referred to as the said DCRB Scheme, 1981) in her favour. Last of such prayer was made by a representation dated December 10, 2005. But the respondent authority did not pay any heed to the above prayer. Hence this writ application.