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 Mr. Mintu Goswami, learned advocate to appear in this matter to represent the State-respondents. Accordingly, Mr. Goswami, learned advocate appears in this matter by filing Vakalatnama on behalf of the State-respondents. Let the engagement of Mr. Goswami, learned advocate in this matter be regularised by the Legal Remembrancer.
(3.) The husband of the petitioner who was an Assistant Teacher of Shibpur Janakalyan Sangha High School in the district of Nadia retired from service on superannuation with effect from 31.01.2000. After retirement, the husband of the petitioner died on 19.05.2001. After death of the petitioner's husband, Pension Payment Order was issued on 05.09.2002. The entire retiral benefits as per the said Pension Payment Order were paid to the petitioner.;