MADHULINA SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court today be kept with the records.

(2.) The petitioner is an unmarried daughter of a deceased pensioner who retired from service in the year 2002 and received pension till his death in the year 2005. After the death of the pensioner, his widow received family pension till her death on October 21, 2023.

(3.) The petitioner being eligible to receive pension as unmarried daughter applied before the authority for grant of family pension in her favour on and from October 22, 2023. At that point of time, it was detected that the widow of the pensioner received excess payment to the tune of Rs.17,66,556.00.