KSHIRSWARI ROY Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2017-6-183
HIGH COURT OF CALCUTTA
Decided on June 14,2017

Kshirswari Roy 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's husband was an assistant primary school teacher. He retired from service on 31.01.1994. The Pension Payment Order was issued by the respondent Authorities on 02.07.2001. An amount of Rs. 85,890/- 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.