Asia Bibi Vs Board of Trustees For Port of Calcutta and others

Calcutta High Court 26 Apr 2010 Writ Petition No. 488 of 2010 (2010) 127 FLR 152
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 488 of 2010

Hon'ble Bench

Jayanta Kumar Biswas, J

Advocates

Hiranmoy Bhattacharya, for the Appellant; Samapti Chatterjee and Ms. Tanusree Das Gupta, for the Respondent

Final Decision

Dismissed

Acts Referred

Constitution of India, 1950 — Article 226

Judgement Text

Translate:

Jayanta Kumar Biswas, J.@mdashThe petitioner in this Article 226 petition dated March 31, 2010 is seeking a mandamus commanding the

respondents to consider her representation dated November 29, 2009, Annexure P4 at p. 16.

2. Annexure P4 is not a representation, but a legal notice sent by the petitioner to the Chairman and the Senior Accounts Officer (Pension) of the

Kolkata Port Trust through her lawyer. In the notice she claimed that as the legally married wife of one Kaloo-II, a former employee of the port

trust, she was entitled to ""widow pension"".

3. The question is whether the petitioner had a legal right to claim ""widow pension"". Admittedly, Kaloo-II removed from service with effect from

March 23, 1995 and died on January 22, 2001 was not paid any pension by the port trust. Pension case of an employee of the port trust was and

is governed by the Calcutta Port Trust Employees'' (Pension) Regulations, 1988. Regulation 14 provides that dismissal or removal of an employee

from a service or post entails forfeiture of his past service.

4. It is, therefore, evident that Kaloo-II himself was not entitled to any pension, his removal from service having entailed forfeiture of his entire past

service. Hence there is no scope for saying that the petitioner as the wife of the deceased employee removed from service by the employer

acquired a right to get ""widow pension"" or any other pension. I, therefore, do not find any reason to issue a mandamus commanding the port trust

to decide her claim for pension.

For these reasons, the petition is dismissed. No costs. Certified

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