- (1.) Amidst the pendency of the contempt petition, an application for recalling of the order dated 15th June, 2012 passed in W.P. No. 18415 (w) of 2011 is taken out by the respondents. This Court proposes to hear out the application for recalling in preference to a petition for contempts of Court.
(2.) The salient facts, which this Court feels to address, the issues are adumbrated herein below:
(3.) The writ petition being W.P. No. 18415 (w) of 2011 was filed by Assistant Primary Teacher challenging the decision of the Director of Pension, Provident Fund and Group Insurance, West Bengal in deducting a sum of Rs. 1,45,844/- from the retiral benefits unilaterally.;