Nirmala Kumari vs The State Of Bihar
2023 Latest Caselaw 4187 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9037 of 2023
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Nirmala Kumari W/o Sri Jay Shankar Choudhary Residing at Lohiya Nagar, Behind Congress Bhawan, P.O., P.S. and District-Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.

2. The Director, Primary Education, Govt. of Bihar, New Secretariat, Patna.

3. The District Education Officer, Begusarai.

4. The District Programme Officer (Establishment), Begusarai.

5. The Accountant General, Birchand Patel Patha, Bihar, Patna.

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

For the Petitioner/s : Mr. Bipin Bihari Singh, Adv. For the State : Mr. Subhash Chandra Mishra (Sc16), Mr. Pramod Kumar Singh, AC to SC-16 For Accountant General : Mr. Chaitanya Swaroop, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 31-08-2023

Heard Mr. Bipin Bihari Singh, learned counsel appearing on

behalf of the petitioner, Mr. Subhash Chandra Mishra and Mr. Pramod

Kumar Singh, learned counsels appearing on behalf of the State and Mr.

Chaitanya Swaroop, learned counsel appearing on behalf of the

Accountant General.

2. Learned counsel appearing on behalf of the petitioner

seeks to file detail representation before the District Programme Officer

(Establishment), Begusarai for redressal of her grievance. However, due Patna High Court CWJC No.9037 of 2023 dt.31-08-2023

to callous attitude of the District Programme Officer (Establishment),

Begusarai the petitioner has been denied family pension.

3. Considering the aforesaid submission made on behalf of

the parties as well as the relief as prayed for in the present writ petition,

the District Programme Officer (Establishment), Begusarai is directed

to call for the service records relating to the petitioner and issue

sanction order to the Accountant General, Bihar for fixation of family

pension of the petitioner in accordance with law.

4. The Treasury Officer, Begusarai, is directed to forthwith

credit the family pension into the account of the petitioner once he

receive authorization from the Accountant General Office.

5. The above exercise is directed to be concluded within a

period of six weeks from the date of passing of the order.

6. In case, any authorities do not cooperate with the District

Education Officer, Begusarai, the petitioner is at liberty to take

appropriate legal action against them.

7. With the above observation and direction the writ petition

stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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