SITA SINHA Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) HEARD the parties. The grievance of the petitioner is now confined only against annexure -2 by which her pension has been fixed at Rs. 1258/ - per month in place of Rs. 1494/ - per month as recommended by the competent authoritiy, District Education Officer vide his letter dated 6.3.98 contained in annexure -1.

(2.) A perusal of annexure -1 shows that the date of appointment in case of petitioner has been given as 5.9.68 and the date of retirement is 31st December ' 97. On that basis, the pensioner 'sservice has been certified as 29 years 3 months and 26 days. In the counter - affidavit filed on behalf of the respondent no.4 the District Education Officer, Patna the claim of the petitioner with regard to date of appointment etc. has not been disputed and from annexure -B it appears that the Service Book of a petitioner has been sent to the Office of A.G. Bihar on 17.11.98. From the counter -affidavit filed on behalf of the A.G., Bihar it appears that after receipt of the Service Book respondent no.4 has been requested through a letter dated 18.12.98 for sending some clarification which upon perusal of the said letter contained in annexure -A to the counter -affidavit of A.G. appears to be related to the question whether petitioner 's appointment date mentioned as 5.9.68 will be relevant for grant of pension or another date 1.11.1972 which was the date on which her service was approved by the authorities while she was in the private school.

(3.) ACCORDINGLY , this writ application is allowed and the concerned respondents are directed to revise the pension of the petitioner on the basis of annexure - 1 and pay all the admissible arrears on that account within a period of three months from the date of receipt/production of a copy of this order.