SANTOKHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition has been filed by the widow of late Surendra Kumar Pandey, who retired as Havaldar from Bagaha on 30.4.1998 and ultimately died on 21.5.2001. Petitioner is aggrieved on account of non payment of life time pension of the deceased.

(2.) IT is alleged that despite request made by the Treasury officer, Bhojpur (Respondent no. 3) vide letter no. 4914 dated 30.11.2002 to the Superintendent of Police, Bagaha (Respondent no. 2) seeking approval for the due life time pension of the deceased, there was no response from Respondent no. 2, and as such, the petitioner has been kept denied of the same.

(3.) ACCORDINGLY , the Treasury Officer, Bhojpur (Respondent no. 3) is directed to ensure payment of the due life time pension of the deceased within three days of the receipt/production of a copy of this order, failing which he shall be liable to pay cost of Rs. 1,000/ - from his pocket and the petitioner will be at liberty to file two pages affidavit for revival and for taking appropriate action.