JYOTIRMAY BHATTACHARYA,J. - (1.) None appears on behalf of the State-respondents at the time when this application is taken up for hearing today.
(2.) Under such circumstances, this Court directs the learned advocate appearing for the petitioner to serve a copy of this writ petition upon Mr. Mintu Goswami, learned advocate who normally appears to represent the State-respondents. Let it be recorded that a copy of this writ petition has been served upon Mr. Goswami in Court today. Let the engagement of Mr. Goswami, learned advocate in this matter be regularised by the Legal Remembrancer.
(3.) The petitioner's husband was an Assistant Teacher in Deshduttabar United High School in the district of Purba Medinipur. His service was approved by the concerned District Inspector of Schools with effect from 1st January, 1983. The petitioner's husband retired from service on superannuation with effect from 31st October, 2007. He enjoyed his service benefits during the tenure of his service.;