NARENDRA MOHAN SINGH, S/O LATE SHIV NAND SINGH, RESIDENT OF VILLAGE AND P.O. Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for issuance of a writ in the nature of mandamus commanding the respondent authorities to revise the pension of his father with effect from 01.01.1996 in view of the Finance Department Resolution No.11558 dated 22.12.1999 after granting notional pay in the pay scale with effect from 01.01.1996 and pay the differences of arrear of pension with effect from 01.01.1996. The petitioner has also prayed for a direction to the respondent authorities to revise the pension of the father of the petitioner with effect from 01.01.2006 in view of the Finance Department Resolution No.137 of 2008 dated 23.09.2009 on the basis of the revision made with effect from 01.01.1996 pursuant to the Finance Department Resolution No.11558 dated 22.12.1999 and pay the differences of arrear of pension.

(2.) It is submitted by the learned counsel for the petitioner that though the entire grievances of the petitioner have been redressed, the Authority has been issued by the office of the Accountant General, Bihar, Patna in the name of mother of the petitioner, who has pre-deceased his father. He has submitted that in view of the Authority having been issued in the name of Smt. Mohar Devi, mother of the petitioner, the due payment is not being made to the petitioner.

(3.) On the other hand, learned counsel appearing for the Accountant General has submitted that the office of the Accountant General has revised the pension and family pension in accordance with sanction order received from the sanctioning authority and, if any, further modification in the Authority is required, the petitioner may first represent before the sanctioning authority.