SAIL KUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Mrityunjay Kumar Tiwary, learned counsel for the petitioner as well as learned A.C. to S.C. 24.

(2.) The present petition has been filed with a prayer to direct the respondent- authority to fix and pay family pension to the petitioner, who is wife of an A.S.I., who retired in the year 1957 and died on 1.1.1980.

(3.) Learned counsel for the petitioner, while referring to paragraph-10 of the petition, submits that on 20.12.1990, the petitioner had approached the respondent no. 5 i.e. Superintendent of Police, Muzaffarpur for payment of family pension by filing an affidavit. Learned counsel for the petitioner further submits that the petitioner had also sworn an affidavit on 13.12.1990 to show that she was wife of late Saryug Prasad, who retired as A.S.I, in the year 1957 and died on 1.1.1980. Learned counsel for the petitioner has also placed Annexure-3 to the petition, which is a matriculation certification to show that in the year 1968, she had appeared in matriculation examination and passed with 2nd Division. Learned counsel for the petitioner has also referred to Annexure-4, which is a photocopy of registered Bakshish Nama to show that the petitioner was wife of late Saryug Prasad. On aforesaid strength, it has been prayed for directing the respondents for payment of family pension to the petitioner.