BADAL CHANDRA DAS Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2017-6-278
HIGH COURT OF CALCUTTA
Decided on June 28,2017

BADAL CHANDRA DAS Appellant
VERSUS
State of West Bengal and Others 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 an assistant teacher of a primary School. He retired from service on April 30, 1993. The Pension Payment Order was issued by the respondent Authorities on July 20, 2000. An amount of Rs. 97519/- 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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