NEELAM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) A letter dated 1 October, 2001 was written by one Neelam Devi claiming that her husband had died and that she had not received the pension, the arrears of pension, the increased pension and consequential arrears. She mentioned in her letter that she was in straightened and could not in effect, approach the Court and for two years she has been running from one office to another but no step has been taken by the State department to deliver the pension to her and the arears which were due to her husband. Since the matter related to a widow of a retired Government servant complaining of so much delay in payment of pension, the letter to the Court was registered as a letter petition.

(2.) NOTICES on this petition were given to the State of Bihar, the District Magistrate, Purnea, The Director, Provident Fund, Bihar, Patna, The District Provident Fund Officer, Purnea, The Accountant General, Bihar, Patna, the Divisional Commissioner, Purnea and The Secretary, Personnel and Administrative Reforms, Govt. of Bihar, Patna.

(3.) FACTS mentioned by this widow in her letter turned out to be correct. She had not received the arrears of pension and the difference to which her husband would have been entitled to had he been given the correct designation. An appeal was pending before the Commissioner, Purnea Division, by which the designation of her husband as a state employee was to see a change so that he could retire as an Office Superintendent.