Ramki Devi vs The State Of Bihar
2025 Latest Caselaw 2031 Patna

Patna High Court

Ramki Devi vs The State Of Bihar on 27 February, 2025

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.7055 of 2022
     ======================================================
     Ramki Devi Wife of Late Satya Narayan Singh, Resident of Village -
     Fatehpur, Police Station- Mahkar, District - Gaya.
                                                               ... ... Petitioner/s
                                         Versus
1.    The State of Bihar through it Secretary Department of Home, Government
      of Bihar, Patna.
2.   The Superintendent of Police, B.M.P.- 10, Patna.
3.   The Assistant Commandant, B.M.P.- 10, Patna.
4.   The Accountant General (A and E), Bihar, Patna.
5.   The Regional Manager, Punjab National Bank, Gaya.
6.   The Branch Manager, Punjab National Bank, Nai Bazar, Gaya.
7.   The Treasury Officer, Gaya.
                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Sanjay Kumar with
                                   Mr. Imran, Advocates
     For the State          :      Mr. Manoj Kumar, AC to GP 4
     For the A.G., Bihar    :      Ms. Ritika Rani, Adv.
     =======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
                         ORAL JUDGMENT

Date : 27-02-2025

Heard the parties.

2. The petitioner is the widow of late Satya Narayan

Singh, who died in harness on 29.04.2019 while working as a

Constable. Despite unfortunate demise of the husband of the

petitioner, when the petitioner has not been extended the family

pension and arrears thereof, she approached this Court by filing

the present writ petition.

3. Pursuant to the direction of this Court, though

family pension in favour of the petitioner has been started with

effect from the month of October, 2024 but with respect to

arrears of family pension, the Senior Treasury Officer, Gaya

vide its letter contained in Memo No. 642 dated 05.04.2024

requested the Accountant General, Bihar to ensure sanction for Patna High Court CWJC No.7055 of 2022 dt.27-02-2025

payment of the same in the light of Rule 239 of the Bihar

Treasury Code, 2011. Since then, the matter is kept pending and

the petitioner has been deprived from her arrears of family

pension.

4. The materials available on record clearly

demonstrate that the arrears of family pension has already by

been calculated which comes to Rs.9,76,586/- but the same has

yet not been paid to the petitioner despite pendency of the writ

petition since 2022.

5. In view of the aforesaid facts, the Court is left with

no option but to direct the respondent nos. 4, 6 and 7 to ensure

payment of outstanding arrears of family pension, preferably

within a period of four weeks from today. In case no payment is

made, the petitioner shall be entitled to interest at the rate of 8%

per annum till the actual payment is made, which shall be

recovered from the erring officials.

6. With the aforesaid directions, the writ petition

stands allowed.

(Harish Kumar, J)

Anjani/-

AFR/NAFR
CAV DATE
Uploading Date           28.02.2025
Transmission Date