DEBASISH KAR GUPTA,J. - (1.) Let supplementary affidavit to the affidavit-of-compliance filed by the alleged contemnor No. 4 be kept on record.
(2.) This is an application filed by the petitioner under the Contempt of Courts Act, 1971 for alleged violation of an order dated September 14, 2010 and the relevant portions of the above decision are quoted below: "In view of the above, the impugned order stands quashed and set aside. The respondent authority is directed to consider the case of the petitioner in the light of the aforesaid decision by passing a reasoned order within a period of eight weeks from the date of communication of this order. There will be, however, no order as to costs. Urgent photostat certified copy of this order be given to the parties, if applied for. (Debasish Kar Gupta, J.)"
(3.) From the supplementary affidavit to the affidavit of compliance filed by the District Inspector of Schools (SE), Murshidabad, it appear that the Director of School Education, West Bengal passed an order under Memo No. 218/1-(6)L.C. dated January 31/February 1, 2012. The relevant portions of the above order are quoted below: "On the basis of above observations, I am of the opinion that the petitioner in W.P. No. 32138(W) of 2008 is eligible for family pension in terms of G.O. No. 539-SE (P &B) dated 01/11/2010. Hence the Deputy Director of School Education (Grant-in-aid), West Bengal is requested to forward the family pension papers in favour of the petitioner to the Director, Pension, Provident Fund and Group Insurance, West Bengal after sanctioning it in terms of G.O. No. 539-SE (P &B) dated 01/11/2010 read with memo No. 05-SE(Law) dated 04/01/2011 of School Education Department, West Bengal. Thus the matter is disposed of from this end in compliance with the order of the Hon'ble High Court. All concerned be informed accordingly. Sd/- D. MukherjeeDirector of SchoolEducationWest Bengal JUDGEMENT_560_LAWS(CAL)1_2012_1.html;