EVA MONDAL Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2017-6-174
HIGH COURT OF CALCUTTA
Decided on June 14,2017

Eva Mondal 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 approved primary school head teacher. He retired from service on 30.9.1994 and he died on 28.12.2010. The Pension Payment Order was issued by the respondent Authorities on 3.10.2000. An amount of Rs. 60,142/- 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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