DROPADI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application the petitioner has prayed for issuance of an appropriate writ in the nature of mandamus directing the respondents to fix the family pension and pay the Group Provident Fund and Group Life Insurance of her husband, who was in the State Government service.

(2.) In short the relevant facts are that the petitioner's husband while posted as Driver-Constable at Bhagalpur in the month of October 1986 became traceless. Despite of best efforts he could not be traced.

(3.) Learned Counsel for the petitioner submits that in view of the Government Circular, dated 24.02.90, issued by the Finance Department, the petitioner is entitled for the payment of the family pension and other post retiral dues of her husband after he remained traceless for seven years.