Calcutta High Court (Appellete Side)
Marjina Bewa vs The State Of West Bengal & Ors on 2 April, 2012
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
2nd April,
2012.
(SKB)
W.P. No. 23559(W) Of 2010
Marjina Bewa
Vs.
The State of West Bengal & Ors.
Mr. Atis Kumar Biswas,
....for the petitioner.
Affidavit of service filed in Court today be kept on record. In spite of service
of notice none appears on behalf of the respondents.
The writ petitioner is essentially seeking grant of widow pension in her favour under the widow pension scheme introduced by the Government of India under the National Social Assistance Programme.
The writ petition can be disposed of at this stage itself with a direction upon the respondent no.6, being the Block Development Officer, Tehatta-II Block, Nadia, to cause an enquiry and if the writ petitioner is found to be otherwise eligible, make recommendation accordingly.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.)