RAJESWAR CHANDRA CHAKRABORTY Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2017-6-185
HIGH COURT OF CALCUTTA
Decided on June 14,2017

Rajeswar Chandra Chakraborty 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 appointed as an Assistant Teacher of a Primary School. He retired from service on 31.10.2008. The Pension Payment Order was issued by the respondent Authorities on 23.06.2009. An amount of Rs. 17,675/- 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.