Calcutta High Court (Appellete Side)
Chhaya Rani Chatterjee vs The State Of West Bengal & Ors on 5 January, 2011
Author: Harish Tandon
Bench: Harish Tandon
1
Sl/ 05.01.11 W.P. 21361 (W) of 2009
26
ac
Chhaya Rani Chatterjee
-vs-
The State of West Bengal & Ors
Mr. Sambhunath De ... For Petitioner
Mr. Tapas Kumar Hazra
Mr. Sandip Kumar Bhattacharya ... For Respondent
No. 3
Mr. Jagabandhu Ray ... For Respondents No. 1 and 4 The principal grievance in the writ petition is the non- consideration of the representation made by the writ petitioner to the Chairman, Burdwan District Primary School Council, being respondent No. 5 herein for disbursement of the Family Pension, in terms of the Circular dated 20th of December 2001.
Learned Counsel, appearing for the State, fairly submits that the authority concerned, being respondent No. 4, if directed, shall dispose of the said representation.
On the basis of submission made by the learned Counsel for the State, the writ application is disposed of directing the respondent no. 4 to dispose of the representation, being Annexure P-4 and P-5 at pages 25 and 26 of the writ application, by passing a reasoned order, in accordance with law, giving an opportunity of hearing to the writ petitioner and/or her representative, within a period of eight weeks from the date of communication of this order and communicate the same to the writ petitioner within a week from that date of W.P. 22361 (W) of 2009 passing the order.
2There will be no order as to costs.
Vakalatnama filed on behalf of respondents No. 1, 3 and 4 be kept with the record.
Urgent xerox certified copy be supplied to the parties, if applied for, on priority basis.
(Harish Tandon, J.)