Most. Asha Devi vs The State Of Bihar
2023 Latest Caselaw 5172 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6631 of 2021
     ======================================================

Most. Asha Devi wife of Late Naresh Prasad Sharma, Resident of Village- Railly, Police Station- N.T.P.C., Barh, District- Patna

... ... Petitioner/s Versus

1. The State of Bihar, through the Principal Secretary, Department of Education, Government of Bihar, Patna

2. The Director, Primary Education, Bihar, Patna

3. The Commissioner, Patna Division, Patna

4. The Regional Education Deputy Director, Patna Division, Patna

5. The District Magistrate-cum-collector, Patna.

6. The District Education Officer, Patna

7. The District Programme Officer, Establishment, Patna

8. The Headmaster-cum-Drawing and Dispersing Officer, Practice Middle School, Barh, Patna

9. The Accountant General, Bihar, Patna

10. Nav Jeevan, S/o Late Naresh Prasad Sharma Resident of village- Raily, P.S. N.T.P.C, Barh, District - Patna.

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

For the Petitioner/s : Mr.Bipin Kumar, Advocate. For the State : Mr. Prabhakar Jha, GP-27. For Respondent No.10 : Mr. Vijay Shankar Upadhyay, Advocate.

Mr. Dhanendra Choubey, Advocate.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 07-10-2023 Heard Mr. Bipin Kumar, learned counsel appearing

on behalf of the petitioner; Mr. Prabhakar Jha, learned GP-27

for the State and Mr. Vijay Shankar Upadhyay, learned counsel

along with Mr. Dhanendra Choubey, learned counsel for the

respondent no.10.

2. The law is well settled that in case of dispute

between two parties claiming themselves to be entitled for Patna High Court CWJC No.6631 of 2021 dt.07-10-2023

family pension, remedy for such claim is before the competent

civil court having jurisdiction or they can even file a joint

affidavit with respect to amicable settlement.

3. So far as retiral benefits which have not been

paid to the biological sons and daughters of the deceased

employee are concerned, the District Programme Officer

(Establishment), Patna is directed to forthwith verify about the

biological sons and daughters who have taken birth out of

cohabitation from two wives of the deceased employee and

make payment of retiral benefits which have not been paid to

the deceased employee in equal shares in accordance with the

government circulars within a period of six weeks from the date

of communication of this order.

4. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR               N.A.F.R.
CAV DATE               N.A.
Uploading Date         10.10.2023
Transmission Date      N.A.