BHIKHA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Accountant General.

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

(3.) Earlier such prayer was rejected in C.W.J.C. No. 2412 of 2011 and Civil Review No. 10 of 2015, was also dismissed on 06.04.2016, leading to filing of L.P.A. No. 1173 of 2016, by which the authorities were directed to consider the case for family pension, in accordance with law and take a decision within a period of three months. Pursuant to the same, the impugned order dated 21.11.2017 has been passed.