NAYAN TARA SINHA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this writ application, the petitioner, who is widow of retired Chief Engineer of the Bihar State Electricity Board (hereinafter to be referred to as "Board"). has prayed for issuance of a writ of mandamus commanding upon the respondents to pay her dearness relief over family pension.

(3.) ACCORDING to the counter affidavit filed on behalf of the respondent Board, dearness relief is not payable to the petitioner on her family pension in view of circular vide letter no. 3556 dated 9.5.1991, issued by the Finance Department Government of Bihar, and the same has been annexed as Annexure A to the counter affidavit.