DILIP KUMAR MONDAL Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-2-296
HIGH COURT OF CALCUTTA
Decided on February 09,2012

DILIP KUMAR MONDAL Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

JYOTIRMAY BHATTACHARYA,J. - (1.) None appears on behalf of the State-respondents at the time when this application is taken up for hearing. Under such circumstances, this writ petition is taken up for hearing ex parte.
(2.) The petitioner who was an approved Headmaster of Guskara Municipal Junior High School retired from service on superannuation with effect from 28th February, 2011.
(3.) On examination of his pension papers, certain clarifications were sought for by the Joint Director of Accounts (Edn.), Burdwan from the petitioner vide office note dated 11th February, 2011 under Memo No. 10175/DA/BDN.;


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