Mrs. Lila Rani Mondal vs The State Of West Bengal & Ors
2023 Latest Caselaw 1846 Cal

   29
 sandip
 Ct. 18
20.03.2023
                          W.P.A. 20839 of 2022

                      Mrs. Lila Rani Mondal
                                 Vs.
                  The State of West Bengal & Ors.

               Mr. Subhendu Roy Choudhury,
               Ms. Shila Chatterjee,
               Ms. Sankholina Das    ... For the petitioner.

               Mr. Avishek Prasad          ... For the State.

               Mr. Parashar Baidya,
               Mr. Soham Banerjee,
               Ms. Roma Roy     ... For the respondent no. 5.

The respondent no. 5, the husband of the petitioner

was an Assistant Teacher of a secondary school.

The said respondent filed a writ petition being W.P.

2198 (W) of 2007 alleging that he is not getting the

pension as the petitioner is not providing a joint

photograph with him to the pension sanctioning

authority.

A co-ordinate Bench of this Court by the judgment

and order dated December 06, 2016 disposed of the

said writ petition by directing the authorities to

incorporate the name of the petitioner as the wife of

the respondent no. 5 in the pension papers and

notwithstanding non-supply of such joint photograph

to disburse the pension.

The petitioner is praying that her name be

incorporated in the pension payment order of the

respondent no. 5. The name of the petitioner if not

already incorporated in the pension payment order of

the respondent no. 5 in compliance of the aforesaid

order same should be done immediately.

Learned counsel for the State shall file a report of

the concerned authority disclosing the said fact on the

adjourned date.

The matter to be listed on April 10, 2023.

The photocopy of the order dated December 06,

2016 and December 18, 2017 passed in the aforesaid

writ petition be kept with the record.

(Biswajit Basu, J.)