Samapti Chatterjee, J. - (1.) Let affidavit of service filed in Court today be kept on record.
(2.) Despite service of notice, none appears on behalf of the respondents.
(3.) The learned advocate for the petitioner submits that before attaining the age of superannuation the husband of the petitioner was a Teacher of the concerned school and he died in harness on 10.7.2000. The Pension Payment Order was issued in favour of the petitioner on 8.3.2002 and the petitioner received the amount on 30.6.2002.;