ALPANA BISWAS Vs. CALCUTTA PORT TRUST

JUDGEMENT

(1.) The present writ has been preferred praying for family pension, being the widow of Haripada Biswas since his death from April, 2007 till date along with interest.

(2.) The petitioner's case is as follows:-

(3.) Hence, the present writ as the respondents have not addressed the grievance of the petitioner inspite of all supporting documents.