SABITA BHATTACHARJEE Vs. STATE

JUDGEMENT

(1.) In this writ application, the petitioner has challenged a judgment and order dated 4th January, 2012, passed by the West Bengal State Administrative Tribunal in an application filed by the petitioner being Case No. OA 1390 of 2011, directing the respondent authorities to dispose of the application for pension made by the petitioner, within the time stipulated, after giving the petitioner an opportunity of hearing. Late Santosh Gopal Bhattacharyya, was, during his life time, an employee of the Irrigation and Water Resources Development Directorate and posted at Karandighi Development Block as a Driver-cum-mechanic. The said Santosh Gopal Bhattacharyya retired from service on attaining the age of superannuation.

(2.) According to the petitioner, the said Santosh Gopal Bhattacharyya had married Basona Chakraborty daughter of Late Rabindranath Chakraborty sometime in the year 1968. A son and three daughters were born of the wedlock between Santosh Gopal Bhattacharyya and Basona Bhattacharyya.

(3.) It is alleged that for reasons best known to herself Basona Bhattacharyya left Santosh Bhattacharyya and the four children to start a new life with one Balaram Basak of Balurghat. Admittedly there was no divorce and as such Santosh Gopal Bhattacharyya and Basona Bhattacharyya continued to remain husband and wife.