Tapabrata chakraborty, J. - (1.) Records reveal that the instant writ application was admitted on 18th May 2016 with a direction towards exchange of affidavits. Till date no affidavit in opposition has been filed by the respondents.
(2.) Mr. Banerjee, learned advocate appearing for the petitioner submits that the benefits of the West Bengal Recognised Non-Government Educational Institution Employees (Death-Cum-Retirement Benefit) Scheme, 1981 (hereinafter referred to as the said pension scheme) were extended to the teachers, who had retired or expired prior to 1st April 1981 and also to their families. In support of such contention reliance has been placed on government orders dated 1st November, 2010 and 12th July, 2011.
(3.) He further submits that the petitioner's husband died in harness while working as a primary teacher under the District Primary School Council, Purulia, (hereinafter referred to as the said Council) on 31st August, 1971. Such death of the petitioner's husband was due to thunder-stroke, as would be explicit from the certificate issued by the Pradhan of the concerned Gram Panchayat. Due to such abrupt demise, the petitioner's husband could not complete one year of approved service. There was a deficiency of only 26 days.;