UMRAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been preferred seeking the following reliefs:

(2.) Learned counsel for the petitioner has submitted that the husband of the petitioner Late Ram Narayan Ojha was appointed as a Lecturer in Shree Shankar College, Sasaram on 01.07.1979, he was confirmed in service w.e.f. 07.02.1981 and continued to serve the institution since early until his death on 16.11.2003 in harness. He was promoted to the post of Readers in the Department of History and was serving in the said position till the time of his death.

(3.) The last salary of her husband was Rs. 17,880.00 and as per pension rule in the event of death 50% of last salary i.e. Rs. 8,940.00 should have been paid to her but the respondent authorities has not calculated the correct family pension amount. It is submitted that instead of 50% of the last salary the respondents fixed the pension amount at 30% only.