LALITA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Though a counter-affidavit has been filed, nobody has appeared on behalf of the State.

(2.) The petitioner claiming herself to be the second wife of the deceased employee Awadhesh Kumar Singh has prayed for issuance of a writ directing the respondent-authorities to sanction and pay her fifty percent amount of family pension including arrears of family pension with effect from 01.04.2010.

(3.) The facts of the case, in brief, are that late Awadhesh Kumar Singh superannuated as Sub-Inspector of Excise from the office of Superintendent of Excise, Excise Department, Purnia on 31.01.2004. All the admissible retirement benefits were paid to him during his life time. He died on 26.02010. In his service book, One Smt. Ahilya Devi has been mentioned as his wife.