USHAFO KUNWAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner, who claims to be widow of Udit Narain Singh, who retired as constable from the Police Force in the district of Burdawan (West Bangal) on 17.12.1950 and was getting pension from Arrah Treasury vide P.P.O. No. 37299 (W.B.), but ultimately died on 10.1.1980 at village Manikpur, P.S. Koefawar, District Bhojpur at Arrah, is aggrieved on account of non -release of family pension from 11.1.1980.

(2.) THIS Court vide order dated 29.1.2004 issued notice to the Secretary cum Commissioner, Department of Home, West Bengal, Director General of Police, West Bengal and the District Superintendent of Police, West Bengal and the District Superintendent of Police, Burdwan (West Bengal) (respondents no. 4 to 6), but there has been no response from the said authorities so far.

(3.) THE writ petition is thus allowed with cost of Rs. 5,000/ - to be paid to the petitioner within a week of the receipt/ production of a copy of this order The Director General of Police, West Bengal (respondent no. 5) and the District Superintendent of Police, Burdwan, West Bengal (respondent no. 6) are directed to issue necessary sanction order for payment of family pension from due date within a week of the receipt/production of a copy of this order and necessary authority shall be issued by the Rama Shankar Singh Versus State Of Bihar concerned Accountant General within a week of the receipt of the sanction order.