JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this Article 226 petition dated March 26, 2009 is questioning a decision of Calcutta State Transport Corporation (in short CSTC) dated October 17. 2008 0 (at p.52).
(2.) The decision was given by the Managing Director (in short MD) of CSTC. He gave it in compliance with an order of this Court dated August 5, 2008. By the order the petitioner's previous WP No. 5285 (W) of 2007 under Article 226 was disposed of. The MD was directed to decide the petitioner's claim for pension. The MD has rejected the claim.
(3.) The petitioner was working in CSTC as a conductor. CSTC was established under the Road Transport Corporation Act, 1950. In exercise of power conferred by Section 45 of the Act it, with previous sanction of the State Government. made the Calcutta State Transport Corporation Employees' (Death-cum-Retirement Benefit) Regulations, 1990.;