Nishat Parween vs The State Of Bihar
2023 Latest Caselaw 4189 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8967 of 2023
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Nishat Parween W/o Late Md. Alamgir, R/o Village-Ghorght, Post Ghorghat, P.S.-Sultanganj, District-Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Human Resources Development Department, Bihar, Patna.

2. The Director, Primary Education, Human Resources Development Department, Patna.

3. The District Magistrate, District-Lakhisarai.

4. The Superintendent of Education, District-Lakhisarai.

5. The Superintendent of Education, District-Munger.

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

For the Petitioner/s : Mr. Md. Harun Quareshi, Advocate For the Respondent/s : Mr. Kameshwar Kumar (GP-17) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 31-08-2023 Heard Mr. Md. Harun Quareshi, learned counsel

appearing on behalf of the petitioner and Mr. Kameshwar

Kumar, learned GP-17 for the State.

2. Learned counsel appearing on behalf of the

petitioner seeks to file a detailed representation before the

District Programme Officer (Establishment), Lakhisarai, for

redressal of the grievance as claimed in the present writ petition.

3. The District Programme Officer

(Establishment), Lakhisarai, is directed to call for the records

from the concerned school as well as the District Education

Officer, Lakhisarai and the Block Education Officer, so that Patna High Court CWJC No.8967 of 2023 dt.31-08-2023

petitioner, who is a widow of the deceased employee, namely,

Late Md. Alamgir, who had retired from the post of Assistant

Teacher in the year 2009 and has been denied the pensionary

benefit as a consequence of which, the petitioner has been

denied the family pension and other retiral dues payable to her.

4. The representation of the petitioner is directed to

be disposed of in accordance with law within a period of six

weeks from the date of filing of the representation.

5. With above observation and direction, the

present writ petition is disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          31.08.2023
Transmission Date       N/A