GULABOKUER Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner claims to be widow of Late Bhawani Sahay Singh, who died on 21.1.1969 after receiving pension since his retirement. Late Singh was working in the Department of Excise in Gaya district.

(2.) The grievance of the petitioner is that although she approached the authorities several times for payment of family pension, but the same has not been paid.

(3.) It is contended by Mr. Sharma, learned counsel appearing for the petitioner that an enquiry was held by Block Development Officer-cum- Anchal Adhikari, Barahara, Shahabad as to whether the petitioner is the widow of the deceased Government servant and entitled for receiving the family pension. The report (Annexure 2) was submitted on 30.5.1969 by the said Block Development Officer to the Treasury Officer, Shahabad, Ara, in which he found that the petitioner is the legally wedded wife of the deceased Government servant and is the legal heir to whom the arrears of pension standing in the name of Shri Singh should be paid, yet she has not been paid the same as well as the family pension.