I. P. Mukerji, J. - (1.) Although this judgment has been written and pronounced by me, it is a product of collaboration between brother Md. Nizamuddin, J. and myself.
(2.) The appellant is the widow of a professor. Her husband, Dr. K. N. Chatterjee was a professor in Sanskrit. He did not confine himself to one university. He taught in various universities outside West Bengal under the Central government and in West Bengal under both these governments. He began his career on 17th January, 1959 as a lecturer in Visva-Bharati University and served there till 19th January, 1973. Then he went to Varanasi and occupied the chair of Reader in Sanskrit in Benaras Hindu University from 20th January, 1973 to 12th August, 1982. From 12th August, 1982 till 31st December, 1990 he was professor in Sanskrit in Rabindra Bharati University. After retirement on attaining the age of 60 years on 31st December, 1990 he worked as Vice Chancellor of North Bengal University till 31st December, 1995. He died on 21st April, 1996.
(3.) In 2014 this writ application was filed by his widow impleading the Government of West Bengal, Visva-Bharati University, Rabindra Bharati University and Benaras Hindu University as respondents and claiming the following principal relief: "A writ of or in the nature of Mandamus commanding the respondents to disburse and/or release all the retiral benefits including pension and/or Family Pension, Gratuity, Provident Fund, Life Insurance, and any other dues, credit amount in respect of her deceased husband forthwith;";