TARULATA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A very grave case of impersonation had come to light in the course of this proceeding before the learned Single Judge. The writ petitioner claiming herself to be one Tarulata Mandal, widow of late Tulesh Chandra Mandal, had instituted the writ petition before the learned Single Judge claiming family pension in terms of the Extant Service Rules.

(2.) In the course of hearing, learned counsel appearing for respondent authorities drew the attention of the learned Single Judge that the writ petitionerwas not Tarulata Mandal, as claimed by her, inasmuch as one Tarulata Mandal, widow of late Tulesh Chandra Mandal was already enjoying family pension. Under such circumstances, by order dated 8 th January, 2013 the learned Single Judge directed DIG, CID to conduct enquiry and submit a report before the Court.

(3.) On 30th January, 2013, report was submitted before the learned Single Judge. From the report it appears that one Tarulata Mandal was in factreceiving family pension and that her photograph was affixed in the Pension Payment Order duly attested by the concerned authorities. Report also disclosed that from local enquiry it has come to light that Nirupama Mandal wife of Dilip Mandal was claiming herself as Tarulata Mandal.