- (1.) The writ petitioner has impugned the order, being Memo No. 2105/1(2)-SE (Law) dated 12th/20th November, 2008 passed by the respondent No. 9 whereby and whereunder the application for grant of family pension under the West Bengal Recognised Non-Government Educational Institution Employees (Death-cum-Retirement Benefit) Scheme, 1981, commonly known as the DCRB Scheme, 1981, was rejected as the writ petitioner could not complete the period of qualifying service in order to avail such benefit.
(2.) The writ petitioner was called for submission of his bio data and other testimonials and the interview was held in the year 1981. The said selection process could be finalised only in the year 1997 and the petitioner joined the service with effect from 26th February, 1997. The writ petitioner attained the age of superannuation on and from 1st December, 2006.
(3.) Application was taken out for grant of pension under the said DCRB Scheme. 1981 which was rejected by the respondent No. 9 by the impugned order.;