STATE OF BIHAR Vs. MEERA TIWARY

JUDGEMENT

(1.) This appeal, filed by the State of Bihar & Others, is against the judgment and order dated 30.5.2007 passed by the High Court of Judicature at Patna, disposing of the Contempt Application being MJC No. 2194 of 2005, filed by the respondent no.1 with a direction to the competent authority to finalise the family pension due and payable to the respondent no.1, taking into account the notional salary, which was payable to her husband on the date of his retirement, that is, 30.6.1995, as early as possible and in any case within three weeks from the date of receipt of a copy of the said order.

(2.) Shri Amardeo Tiwari, since deceased, husband of the respondent no.1, was appointed Junior Engineer in the Public Works Department on or about 1.8.1958. He was promoted to the post of Temporary Assistant Engineer on ad hoc basis, vide departmental notification no. 5973 dated 2.9.1981, which provided that the promotion would be effective from the date on which he would take charge in the promoted post.

(3.) By notification no. 9744 dated 20.12.1994, Sh. Amardeo Tiwari, since deceased, was given regular promotion to the post of Assistant Engineer w.e.f. 28.11.1979, with the approval of the Bihar Public Service Commission.