SAVITRI DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

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

(3.) The issue is with regard to family pension to the petitioner being stopped from November, 2017, even though it was paid to her from January, 2016 to October, 2017, consequent upon the death of her husband on 29.12.2015. The ostensible reason for such stoppage is some objection by the Bank concerned with regard to there being no joint photograph of the petitioner and her husband.