Debangsu Basak, J. - (1.) The affidavit of service filed in court today is kept on record.
(2.) The writ petitioner as a widow of deceased primary school teacher claims benefit under the West Bengal Recognised Non- Government Educational Institution Employees (Death-cum- Retirement Benefit) Scheme, 1981 (hereinafter referred to as the "said Scheme, 1981"). As the writ petitioner claims that she would switch over from the Contributory Provident Fund to the General Provident Fund under the said Scheme, 1981 in terms of the judgment and order dated July 16, 2015 passed by the Hon'ble Special Bench she has made a representation to such benefit dated April 16, 2015 to the Director of Pension. She claims that such representation is yet to be disposed of by the authority.
(3.) The State-respondents are represented.;