INDU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jay Prakash Singh, learned counsel for the petitioner, Mr. H.S. Roy, learned AC to AG for the State and Mr. Arun Kumar Arun, learned counsel for the Accountant General, Bihar.

(2.) The present writ application has been filed seeking a direction upon the respondents to ensure family pension to the petitioner, who is admittedly second wife of the deceased employee, late Raja Ram Singh and from their wedlock a son was born.

(3.) The short facts, which are relevant for consideration of the issue involved in the present writ petition is that the husband of the petitioner retired from the post of constable on 2/12/1986 at Islampur under Nalanda District Police, thereafter he was getting pension and finally died on 15/2/2000.