AIR 2020 CALCUTTA 1 ::2019 Lab I C 4545 (Cal) ::AIROnline 2019 Cal 658 ::(2020) 1 SCT 149 ::(2020) 1 ServLR 376 ::(2020) 1 ESC 154

Calcutta High Court

Hon'ble Judge(s): T. B. N. Radhakrishnan , C.J. AND Dipankar Datta, Joymalya Bagchi , JJ

Constitution of India , Art.309— West Bengal Services (Revision of Pay and Allowances) Rules (1998) , Para.13— Pension - Entitlement - Employee opted for the Pension-cum-Gratuity scheme within the time frame fixed in the notice and has also refunded the quantum of money that was notified to him/her, he/she should be entitled to be paid pension from the date following the date of his/her retirement on superannuation in accordance with the provisions in the DCRB Scheme. (Para 55)