CHHABI RANI SATPATHY Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2017-6-249
HIGH COURT OF CALCUTTA
Decided on June 21,2017

Chhabi Rani Satpathy 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's husband was a primary school head teacher. He retired from service on March 31, 1994 and he died on November 23, 2012. The Pension Payment Order was issued by the respondent Authorities on November 6, 2000. An amount of Rs. 76,337/- was deducted on account of alleged overdrawal. Being aggrieved, the petitioner has approached this Court by way of the present writ petition.;


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