JITENDRA SEKHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The claim of the petitioners in this writ application is for grant of family pension to them after the death of their mother, who died on 26-4-1991 while in service as Assistant Teacher in the School of the State Government.

(2.) A counter-affidavit has been filed on behalf of the Treasury Officer (respondent No. 4).

(3.) Learned Counsel for the State has submitted that the husband of the deceased Government servant is already receiving family pension as per the rules. As such, according to him, the petitioners are not entitled for grant of family pension.