Dipankar Datta, J. - (1.) The petitioner's husband was an Assistant Teacher. He died in harness on 7.9.08. On his death, the petitioner claimed family pension and other retrial benefits. The concerned District Inspector of Schools (SE), Paschim Medinipur has now informed her that since the fixation of pay of her husband as on 11.01.86 was not in order, an audit objection has been raised by the Joint Director of Accounts. This order is the subject - matter of challenge in this writ petition.
(2.) None appears for the respondents despite service. Affidavit-of-service filed in Court today be retained with the records.
(3.) Having regard to the nature of controversy involved in this writ petition, this Court considers it unnecessary to invite affidavits while keeping the writ petition pending. The respondents, in the opinion of this Court, cannot by filing an affidavit raise issues which cannot be effectively countered by the petitioner now.;