DIPA MITRA Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2017-6-286
HIGH COURT OF CALCUTTA
Decided on June 28,2017

Dipa Mitra Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

ARIJIT BANERJEE,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) The material facts of the case are admitted and hence I have not called for affidavits.
(3.) The husband of the petitioner was an Assistant School teacher. He retired from service on 31.03. 1992. The Pension Payment Order was issued by the respondent Authorities on 17.11. 1999. An amount of Rs. 34,465/- was deducted on account of alleged over-drawal. Being aggrieved, the petitioner has approached this Court by way of the present writ petition.;


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