Patna High Court
Asha Devi vs The State Of Bihar on 29 January, 2024
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5667 of 2023
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Asha Devi Wife of Late Ashanand Pandey Resident of Village Morwan, PO-
Chainpur, PS-Siswan, District-Siwan
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Additional Chief Secretary, Home Department, Govt. of Bihar, Patna.
3. The Director General of Police, Bihar, Patna.
4. The Inspector General of Police (Headquarter), Bihar, Patna.
5. The Deputy Inspector General of Police, Begusarai Range, Begusarai
6. The Superintendent of Police, Begusarai
7. The Accountant General Bihar Patna, Beer Chand Patel Path R-Block-Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. D. K. Sinha, Sr Advocate with
Mr. Bajarangi Lal,
Ms. Akanksha Malviya and
Mr. Alexandar Ashok, Advocates
For the State : Mr. Sanjay Kumar Ghosarvey, AC to AAG 3
For the A.G. : Mr. Chaitanya Swaroop, Adv.
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 29-01-2024
Heard Mr. D. K. Sinha, learned senior counsel along
with Mr. Bajarangi Lal, learned counsel appearing on behalf of
the petitioner and Mr. Sanjay Kumar Ghosarvey, learned
counsel for the State.
2. The petitioner claiming herself to be widow of
Ashanand Pandey, who died on 28.09.2018, has filed the present
writ petition seeking quashing of the order as contained in
Memo No. 1046 dated 02.05.2020 issued by the Superintendent
Patna High Court CWJC No.5667 of 2023 dt.29-01-2024
2/7
of Police, Begusarai whereby the family pension of the
petitioner has been fixed on the basic pay of Rs. 1090/- as on
January, 1992 of her late husband, which in the submission of
the petitioner is not tenable in view of the judgment passed in
CWJC No. 7899 of 2006 preferred by her husband.
3. It is submitted on behalf of the petitioner that the
husband of the petitioner while posted in the district of
Begusarai proceeded on leave for seven days on 08.11.1993
after submitting an application for leave but he failed to return
on duty on 16.11.1993 due to serious illness and he overstayed
after giving information in this regard to the competent
authority appending his medical certificate and lastly he joined
duty on 27.12.1994. Again due to compelling reason and illness
of the husband of the petitioner, he sought further leave on
10.01.1995
and was accorded the same for 20 days. However,
on account of overstay without any order of the superior, the
authority treated it to be misconduct and he was put to
departmental proceeding which culminated into punishment of
dismissal vide Memo No. 1987 dated 25.03.1997.
4. Aggrieved, the husband of the petitioner preferred an
appeal which also came to be dismissed by the Appellate
Authority as contained in Memo No. 2490 dated 03.11.1998
Patna High Court CWJC No.5667 of 2023 dt.29-01-2024
issued by the Deputy Inspector General of Police. He,
whereafter, assailed both the orders by filing CWJC No. 11685
of 1998 before this Court which was finally disposed of vide
order dated 16.01.2006 with a request to the Director General of
Police to decide the memorial. However, in the meantime, the
Director General of Police rejected the memorial vide Memo
No. 6689 dated 13.10.2000 which was communicated to the late
husband of the petitioner vide Memo No. 558 dated 03.03.2006.
Aggrieved by the order of punishment of dismissal and its
affirmation by the Appellate Authority as well as in the
memorial, the husband of the petitioner filed CWJC No. 7899
of 2006.
5. It is to be noted that during the pendency of the writ
petition, the husband of the petitioner died on 28.09.2018 and
the petitioner being the wife, substituted in his place and
pursued the writ petition. The learned Court considering the fact
that the order of the disciplinary authority dated 25.03.1997
awarding the punishment of dismissal was without serving copy
of the enquiry report and thus, held the second show cause to be
unsustainable. In view of the prejudice caused to the erstwhile
employee due to non-service of the enquiry report and the
second show cause, the order of the disciplinary authority dated
Patna High Court CWJC No.5667 of 2023 dt.29-01-2024
25.03.1997, as well as the subsequent order passed by the
Appellate Authority dated 02.11.1998 and the order dated
13.10.2000 passed by the Deputy Inspector General of Police
and Director General of Police, Bihar, Patna were quashed.
While allowing the writ petition, the learned Court has
categorically observed as follows:
"On account of such lapse under normal
circumstance, this court would remand the matter
for proceeding from stage of second show cause.
Petitioner however, has passed away during instant
proceedings and this case is being persued by wife
of the petitioner upon substitution under earlier
order of this court dated 22.02.2019. In the
circumstance, there is no scope for remanding the
matter for reconsideration.
This court would thus consider it
appropriate that the petitioner be treated to have
retired in service. Entitlement on account of family
pension of the substituted petitioner be determined
by the authorities and payment should be expedited
without any undue delay. Final decision and
payment of family pension to the substituted
petitioner should be completed within eight weeks
from the date of receipt/production of a copy of this
order.
Writ petition stands allowed."
6. Referring to the aforesaid order/judgment, the
learned senior counsel appearing on behalf of the petitioner
submits that from the reading of the aforesaid order there is no
scope for the respondent authority to treat the erstwhile
Patna High Court CWJC No.5667 of 2023 dt.29-01-2024
employee as absconder and fix the pension of the petitioner in
the basic pay of Rs. 1090/- treating the husband of the petitioner
in service only till January, 1992.
7. At this stage, learned counsel for the State while
refuting the contention of the petitioner has submitted that the
husband of the petitioner remained absconder since 1992 and
thereafter he was put to departmental proceeding which
culminated into dismissal of his service. Since the husband of
the petitioner never submitted his joining and as such there was
no reason or occasion to allow the family pension to the
petitioner by treating him in service till the date he died. He
further submits that pursuant to the order dated 29.09.2019
passed by the Hon'ble Court the salary of the husband of the
petitioner was calculated on the basis of resolution No.
3590/Finance dated 24.05.2017 of the Finance Department
which comes to Rs.22,400/- as contained in Begusarai District
Order No. 1216/2020 dated 05.09.2020 and thereafter family
pension of the petitioner was fixed @ Rs.11,200/- and she is
getting the same.
8. This Court has heard the learned counsel for the
respective parties. Having anxiously gone through the order
passed by this Court dated 20.09.2019 in CWJC No. 7899 of
Patna High Court CWJC No.5667 of 2023 dt.29-01-2024
2006, it is manifest that all the punishment order, appellate order
as well as the order passed in the memorial have been set aside.
The moment the impugned orders of punishment and its
affirmance come to an end, the erstwhile employee shall be
treated in service. The learned Court, taking note of the fact that
during the pendency of the writ petition the husband of the
petitioner died on 28.09.2018, pleased to hold that the husband
of the petitioner be treated to have retired in service. Thus, in
view of the order passed by the learned Court, there is no
hesitation to hold and declare that the family pension of the
petitioner should have been fixed on the basis of the salary
which was found admissible to the erstwhile employee on the
date when he died, i.e., 28.09.2018 by treating him to have died
in harness.
9. In view thereof, the impugned order to the extent
whereby the family pension of the petitioner has been fixed in
the basic pay of Rs. 1090/- on January, 1992 is hereby set aside.
The matter is relegated to the Superintendent of Police,
Begusarai to take a fresh decision in the matter of fixation of
family pension of the petitioner by treating the husband of the
petitioner to have died in harness on 28.09.2018 and further to
ensure all the consequential financial benefits, in accordance
Patna High Court CWJC No.5667 of 2023 dt.29-01-2024
with law.
10. Needless to observe that the impugned order of
dismissal and its affirmance were set aside on account of
procedural lapses and the erstwhile employee has never
discharged any service during the interregnum period, any claim
for salary and other benefits would not arise.
11. The aforesaid exercise must be completed
preferably within a period of 12 weeks from the date of
receipt/production of a copy of this order.
12. Accordingly, the present writ petition stands
allowed, to the extent indicated hereinabove.
(Harish Kumar, J)
Anjani/-
AFR/NAFR
CAV DATE
Uploading Date 31.01.2024
Transmission Date
