RADHA RANI MAITY Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2017-6-303
HIGH COURT OF CALCUTTA
Decided on June 14,2017

Radha Rani Maity 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 an Assistant Teacher in a primary school. He retired from service on 31.12.1995 and he died on 13.10.2016. The Pension Payment Order was issued by the respondent Authorities on 03.08.2000. An amount of Rs. 13792/- 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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