Birmati Devi vs The State Of Bihar
2023 Latest Caselaw 4437 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10048 of 2023
     ======================================================

Birmati Devi Wife of late Sadan Kishor, Resident of Nalanda Colony Khazepura, P.S.- Rajeev Nagar, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Food and Supply Department, Old Secretariat, Patna.

2. District Magistrate, Begusarai.

3. District Supply Officer, Begusarai, District- Begusarai.

4. Block Supply Officer, Bakhari, District- Begusarai.

5. Accountant General, Bihar Patna.

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

For the Petitioner/s : Mr. Pratap Sharma, Advocate For the State : Mr. Arvind Ujjwal, SC-4 Mr. Maruti Nath Roy, AC to SC-4 For the A.G. : Mr. Prabhat Ranjan, Advocate Mr. Ansh Prasad, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 08-09-2023 Heard Mr. Pratap Sharma, learned counsel

appearing on behalf of the petitioner; Mr. Arvind Ujjwal,

learned SC-4 appearing on behalf of the State and Mr. Prabhat

Ranjan, learned counsel for the Accountant General, Bihar.

2. Learned counsel appearing on behalf of the

petitioner submitted that petitioner is aggrieved for non-

payment of revised pay scale admissible to her husband, who

had died in harness in the year 1988 and since then, she has

been made to suffer.

3. Considering the submission made on behalf of Patna High Court CWJC No.10048 of 2023 dt.08-09-2023

the petitioner and the fact that petitioner is a poor illiterate

woman, the Block Marketing Officer, Bakhari, Begusarai, is

directed to send all the service records relating to the petitioner

and execute all the forms as required on behalf of the petitioner

after providing her adequate help and send the same to the

District Supply Officer, Begusarai for sanctioning of revised

family pension of the petitioner to the Accountant General,

Bihar, who is required to issue revised authority for payment of

revised family pension to the petitioner within a period of six

weeks from the date of filing of the representation.

4. With above observation and direction, the

present writ petition is disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          11.09.2023
Transmission Date       N/A