Calcutta High Court (Appellete Side)
Aparna Dhali vs The State Of West Bengal & Ors on 9 June, 2025
09.06.2025
Ct. No. 30
M/L No. 9
SM
WPA 11747 of 2025
Aparna Dhali
Vs.
The State of West Bengal & Ors.
Mr. T. Khan
Mr. Atanu Halder
......for the petitioner
Ms. Aparna Banerjee
......for the respondents
The present writ application is moved praying for family pension on the ground that the petitioner's husband who was receiving pension is missing since 03.11.2018.
Learned counsel appearing for the provident fund Commissioner prays for leave to file a report.
Admittedly, there has been no declaration by a Civil Court regarding the civil death of the petitioner's husband.
Let the matter be fixed by 24th June, 2025 and report be filed on the said date.
[Shampa Dutt (Paul). J]