RAJ KISHORE MOHANTY Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2017-6-161
HIGH COURT OF CALCUTTA
Decided on June 14,2017

Raj Kishore Mohanty 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 the head teacher of a primary School. He retired from service on November 30, 1994. The Pension Payment Order was issued by the respondent Authorities on November 14, 2000. An amount of Rs. 55620/- was deducted on account of alleged over-drawal. 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.