MOSMAT INDRA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears on behalf of the petitioner. Learned counsel for the State and Accountant General have assisted the Court.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The claim for family pension has been made by the petitioner, who is the widow of late Vishwambhar Prasad who was a Work Charge Employee and died in harness on 07.10.2002.