KAMTA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the State.

(2.) The grievance of the Petitioner is that the father of the Petitioner retired as Assistant Sub-Inspector (Jamadar) from B.M.P. at C.T.S. Nath Nagar on 1.7.1962 and after his retirement he was drawing his pension under P.P.O. No. 52299 till he died on 8.6.1998. As after death of his father, the mother of the Petitioner was in Annexure-R/3 to the counter affidavit filed on behalf of the Treasury Officer, the matter shall be examined as per. law granted family pension. The mother of the Petitioner later on died on 24th December, 2003.

(3.) It is submitted on behalf of the Petitioner the pension payable to the father of the Petitioner was not correctly fixed as per the Govt. Resolution No. 11557 dated 22nd December, 1993 issued by the Department of Finance, Govt, of Bihar for the period 1971 to 31.3.1997, and as such, the Petitioner filed writ petition vide C.W.J.C. No. 10664 of 2004 for redressal of the aforesaid grievances which was disposed of alongwith some other writ applications by a common order dated 8.9.2004. Since the grievance of the Petitioner was not redressed despite the direction of this Court, Petitioner filed contempt application vide M.J.C. No. 1666 of 2005 which was disposed of on 14.2.2008 with liberty to the Petitioner to represent, his case before the concerned authority if still some grievance has remained to be considered and further directed that in case such representation is filed the same be disposed of within the time indicated in the order.