RUMA BHATTACHARJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel appearing for the petitioner as well as Mr. Biswanath Majumder, learned CGC appearing for the Union of India-respondents.

(2.) When the matter is taken up for admission hearing, Mr. Biswanath Majumder, learned CGC has submitted the particulars issued by the Office of the Principal Controller of Defence Accounts (Pension), Allahabad, wherein it has been revealed that the family pension as per rules has already been sanctioned in favour of the petitioner. It is stated that normal rate of family pension is Rs. 3,500/- only w.e.f. 27.03.2013 upto 30.06.2014 and thereafter Rs. 4,302/- upto 31.12.2015 and thereafter Rs. 11,056/- till marriage or earn her livelihood, whichever is earlier.

(3.) In view of this decision of the Union of India-respondents, the reliefs sought for by way of filing this writ petition, stands addressed. However, the respondents are directed to release all the arrears of family pension and regularize the same, as indicated in the form, within a period of 3(three) months from today.