Calcutta High Court (Appellete Side)
Monoj Kumar De vs State Of West Bengal & Ors on 20 May, 2010
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
0-05-10
W.P.No.10818 (W) of 2010
Monoj Kumar De
v.
State of West Bengal & Ors.
Mr. Saktipada Jana
... for the petitioner.
Mrs. A.G.Gutgutia
Mrs. Moupiya De
... for the State.
It is submitted that a substantial amount has been deducted from the petitioner's
retirement benefits without notice and hearing. I think it will be appropriate to admit the
petition.
Hence I admit the petition. The respondents shall file opposition within five weeks;
reply, if any, shall be filed by one week thereafter. This order shall be communicated to the respondents within a week and affidavit of service showing compliance shall be filed at the time of final hearing. Liberty to mention the petition for final hearing. Certified xerox according to law.
sh ( Jayanta Kumar Biswas, J)