Harish Tandon, J. - (1.) No one appears on behalf of the respondents even at the second call.
(2.) The petitioner, being the widow of the deceased primary teacher, applied for family pension but the District Inspector of Schools (Primary Education) sought for clarification from the Director of School Education whether family pension is admissible to the petitioner or not. The Director of School Education. in turn, forwarded all the relevant papers to the Senior Accounts Officer, Indian Audit & Accounts Department, Accountant General (A&E), West Bengal for taking appropriate decision in this regard. By an impugned decision dated 22nd April 2008, the said authority rejected the claim of the petitioner by placing reliance upon a Government Order dated 27th September 2006.
(3.) The petitioner places before this Court a Government Order dated 1st November 2010 where benefit under the Family Pension Scheme has been extended to the employees who retired prior to introduction of DCRB Scheme. 1981 and enjoyed pension as per old pension scheme.;