SUDHIN CHAKRABARTI AND ORS. Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2018-7-375
HIGH COURT OF CALCUTTA
Decided on July 17,2018

Sudhin Chakrabarti And Ors. Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

RAJASEKHAR MANTHA,J. - (1.) The State is not represented.
(2.) The writ petitioners are all employees of the Tamralipta Co-operative Spinning Mills Ltd. Their service conditions are governed by the West Bengal Service Rules. They have been getting all benefits of all Pay Commission recommendations till date.
(3.) Sometime in or about December, 2013, the said Society at the request of the writ petitioners had applied to the Joint Secretary to the Government of West Bengal for conversion of their existing C.P.F Scheme along with the pension, to the G. P.F Scheme with pension.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.