BISWESWAR MONDAL Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2017-6-217
HIGH COURT OF CALCUTTA
Decided on June 21,2017

Bisweswar Mondal 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.) In spite of service, nobody appears on behalf of the respondents.
(3.) The petitioner was a teacher of a primary School. He retired from service on December 31, 1995. The Pension Payment Order was issued by the respondent Authorities on July 4, 2000. An amount of Rs. 19715/- was deducted on account of alleged overdrawal. Being aggrieved, the petitioner has approached this Court by way of the present writ petition.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.