SUPRAVA ACHARJA CHOWDHURY Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2017-6-287
HIGH COURT OF CALCUTTA
Decided on June 28,2017

Suprava Acharja Chowdhury 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 appointed as an Assistant Teacher of a Primary School. She retired from service on 30.04.1992. The Pension Payment Order was issued by the respondent Authorities on 16.01.2002. An amount of Rs. 49,646/- 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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