MEENA DEVI, W/O LATE RAM NARAYAN ROY, R/O VILLAGE Vs. THE STATE OF BIHAR THROUGH PRINCIPAL SECRETARY PHED REPARTMENT, PATNA

JUDGEMENT

(1.) Heard parties.

(2.) Through this writ application, the petitioner seeks quashing of the order contained in the letter dated 17.11.2014 (Annexure 5) by which the petitioner has been communicated that, since the husband of the petitioner, namely, Late Ram Narayan Roy was appointed on 28.11.2006 and he died in harness on 21.10.2008, now under new Contributory Pension Scheme, family pension cannot be allowed to her.

(3.) The facts which form the bedrock of the writ petition are as under:-