Pushpa Devi vs Gaya Nagar Nigam
2023 Latest Caselaw 3657 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6210 of 2023
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Pushpa Devi W/o Late Gopal Thakur, Resident of near Mali Bagicha Gewal Bigha, P.O.- Shahmir Takiya, P.S.- Rampur, District- Gaya.

... ... Petitioner/s Versus

1. Gaya Nagar Nigam, Gaya through its Administrator.

2. The Administrator, Gaya Nagar Nigam, Gaya.

3. The Administrator, Jal Parishad, Gaya Nagar Nigam, Gaya.

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

For the Petitioner/s : Mr.Pramod Mishra For the Respondent/s : Mr.Rabindra Kumar Priyadarshi ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 09-08-2023 Heard Mr. Pramod Mishra, learned counsel

appearing on behalf of the petitioner and Mr. Rabindra Kumar

Priyadarshi, learned counsel for the respondents.

2. Learned counsel appearing on behalf of the

petitioner submits that the petitioner has filed a detailed

representation for grant of relief as prayed for in the present writ

petition. However, the Municipal Commissioner, Gaya

Municipal Corporation has not taken any action on the

representation filed by the petitioner. Learned counsel further

submits that family pension is applicable to the widow of the

deceased employees of the Gaya Municipal Corporation and the

petitioner is required to be given equal treatment as has been

given to other widow of the deceased employees of the Gaya Patna High Court CWJC No.6210 of 2023 dt.09-08-2023

Municipal Corporation. In this regard, he seeks to file a fresh

detailed representation along with law governing with respect to

grant of family pension to the widow of the deceased employees

of the Gaya Municipal Corporation.

3. Considering the aforesaid submission, if the

petitioner files a detailed representation, the Municipal

Commissioner, Gaya is directed to dispose of the representation

of the petitioner within a period of six weeks from the date of

filing of the representation and make payment of all the

admissible dues including family pension within the aforesaid

period in accordance with law after giving specific finding as to

whether similarly situated persons have been granted family

pension and Rules governing in this area.

4. The writ application, accordingly, stands

disposed of.

(Purnendu Singh, J) mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          10.08.2023
Transmission Date       N.A.