Lalita Devi vs The State Of Bihar
2023 Latest Caselaw 3425 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2131 of 2023
     ======================================================

Lalita Devi Wife of Late Dharmraj Sahu Resident of Lalbag, P.S.- Sheikhpura, District- Sheikhpura.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Finance Department, Government of Bihar, Patna, District- Patna.

2. The Principal Secretary, Finance Department, Government of Bihar, Patna, District- Patna.

3. The Additional Secretary, Finance Department, Government of Bihar, Patna, District- Patna.

4. The District Magistrate cum Collector, Sitamarhi P.S. and District-

Sitamarhi.

5. The District Accounts Officer, Sitamarhi, District- Sitamarhi.

6. The Circle Officer, Bokhra, P.S.- Bokhra, District- Sitamarhi.

7. The Accountant General (A and E), Bihar, Birchand Patel Path, Patna-

800001.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Devendra Prasad Singh, Advocate For the A.G : Mrs. Nivedita Nirvikar, Sr. Advocate For the Respondent/s : Mr. Kumar Samarjeet Singh, AC to SC-21 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 01-08-2023

Heard Mr. Devendra Prasad Singh, learned counsel

appearing on behalf of the petitioner; Mrs. Nivedita Nirvikar,

learned Senior Counsel appearing on behalf of the Accountant

General and Mr. Kumar Samarjeet Singh, learned AC to SC-21

for the State.

2. Learned counsel appearing on behalf of the

petitioner informs that all the retiral dues on different heads, as

claimed by the petitioner, has been paid, however, as the Patna High Court CWJC No.2131 of 2023 dt.01-08-2023

petitioner was not granted financial upgradation as a result of

which benefit of MACP to the husband of the petitioner and

pension could not be fixed at the applicable rate of financial

upgradation. The sanctioning authority has sanctioned after

calculating correct pay scale and sanctioned the pension to be

fixed by the Accountant General, Bihar.

3. Considering the development which has taken

place during the pendency of the writ petition, the Accountant

General, Bihar is directed to forthwith issue the Authority

relating to the family pension of the petitioner. The Treasury

Officer must ensure to credit the amount into the account of the

petitioner within 2-3 days the date he receives the authority slip

from the Accountant General, Bihar.

4. With the above observations and directions, the

writ petition stands disposed of.

(Purnendu Singh, J) manish/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          07.08.2023
Transmission Date