INDU PRAVA GHOSH 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 Rajkrishna Ghosh, 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 September 30, 1978 while he was working for gain as a Primary School Teacher in Bankura Debor F.P. School, North 24-Parganas. He breathed his last on December 1, 1980 while he was in the above services on extension.

(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 September 15, 2005. But the respondent authority did not pay any head to the above prayer. Hence this writ application.