HADERAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for both the parties.

(2.) THIS writ application has been filed with several claims. The father of the petitioner Sri Nivas Singh was a constable in the Police Department and he died in harness while serving in the district of Hazaribagh in the year 1951. The mother of the petitioner was granted family pension from 22.9.1977. But, although, death was in the year 1951 no Family pension was given to the mother of the petitioner from 14.1.1951 to 21.9.1977. Moreover, basis of the Family pension has been revised where such Family pension is to be taken into consideration and the respondent - authorities are duty bound to give revised pension to the mother of the petitioner @ Rs. 375/ - per month from 1.1.1986 till date of death on 31.8.1991 but the same has not been done. Moreover, further contention of the petitioner is that G.P.F. and the gratuity amounts of the petitioner has also not been paid.

(3.) THE petitioner may make a representation before the Respondent No. 7 Superintendent of Police, Hazaribagh, within a period of six weeks alongwith a copy of this order. The Respondent No. 7 shall consider the representation and pass necessary orders within a period of six weeks next thereafter. If the representation of the petitioner finds favour with him then necessary sanction order of the admissible amount may be passed within four weeks next thereafter and on such sanction order being sent to Respondent No. 5 he shall act on it and pass necessary payment order within four weeks next thereafter. Regarding the revised pension and the arrears thereof, the decision shall be taken by the S. P. concerned at his own end.