HIRA LAL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajani Kant Pandey, learned counsel for the petitioners; learned Assistant Counsel to Government Pleader 26 for the State; Mr. Manish Kumar, learned counsel for Employees' Provident Fund Organization (hereinafter referred to as the 'EPFO') and Mr. Kumar Priya Ranjan, learned counsel for the Punjab National Bank (hereinafter referred to as the 'Bank').

(2.) The petitioners have moved the Court for the following reliefs:

(3.) Briefly stated, the relevant facts are that the original petitioner (Fekna Devi), after the death of her husband (Shiv Pujan Ram) on 22.02.2008, upon superannuation on 30.06.2000, approached the EPFO for payment of due pension of her late husband and her family pension, by filing an application through her lawyer under the Right to Information Act, and received reply that the EPFO had already sent advice and scroll giving details to the Bank on 29.06.2011 for payment of Rs. 32,874/- pension in the husband's account from 01.07.2000 to 22.02.2008 and also Rs. 14,070/- for payment in her account. Fekna Devi having died during the pendency of the writ petitioner has been substituted by her heirs, the present petitioners.