BALKESHARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner, who claims to be the only surviving widow of Late Ram Ayodhya Singh, has sought for adirection to pay full family pension to her with effect from 7.11.1990 as her husband died on 6.11.1990.

(2.) IN short, the relevant facts are the the deceased Government servant had two wives. One wife died before his death leaving behind the petitioner only to receive the family pension and other benefits. However, the Accountant General in the light of the rules relating to family pension allowed only half of family pension in favour of the petitioner.

(3.) ACCORDINGLY , learned Standing Counsel appearing for the Accountant General has fairly agreed for disposal of this writ petition with a direction that the Accountant General must issue authority with respect to the remaining half of the family pension in favour of the petitioner and the same shall be handed over to the learned counsel for the petitioner by Friday next (22.11.2002).