DINANATH CHOUDHARY Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Singh, learned Counsel for the petitioner, Mr. Debanjan Choudhary, Assisting counsel to S.C.-3 and learned Counsel representing the Accountant General, Bihar.

(2.) This writ petition was filed by the husband of Hiramani Devi seeking direction to the respondent authorities for recalculation of the pension and gratuity amounts (s), as also for grant of ACP after counting the service rendered by her as a contingent manual.

(3.) Brief facts of the matter is that the wife of the original petitioner was appointed as Ward Attendant on 9.7.1974 and was regularized in regular establishment of T.B. Hospital, Koilwar in the district of Bhojpur with effect from 1.7.1988 and she died in harness on 29.8.2004 and whereafter the original petitioner was drawing family pension.