JYOTIRMAY BHATTACHARYA,J. - (1.) The petitioner's husband who was an approved Peon in Kakdwip Shishu Shikshayatan High School (H.S.), South 24-Parganas died in harness on 23rd October, 1978. Long thereafter, the petitioner by her Advocate's letter dated 5th May, 2011 requested the Director of School Education and other authorities to pay her family pension.
(2.) Since petitioner's such request remains unattended from the end of the concerned authority, the petitioner has filed the instant writ petition seeking issuance of direction upon the concerned authority for early consideration of the petitioner's prayer contained in her Advocate's letter dated 5th May, 2011.
(3.) At the time when this application is taken up for hearing, it is submitted by the learned advocate appearing for the school authority that the family pension papers of the petitioner could not be made ready due to non-cooperation of the petitioner. This Court is informed by him that the petitioner was repeatedly requested by his client to complete her family pension papers, so that the same can be submitted to the concerned District Inspector of Schools for settlement of her claim towards her family pension.;