REWA VERMA Vs. ACCOUNTANT GENERAL, JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has prayed for a direction upon the respondents to fix the family pension payable to her on the basis of the last pay drawn by her deceased husband.

(3.) It appears from the rival submissions of the learned Counsel for the parties, that the petitioner's husband was employed under the respondents on the post of Supply Inspector. He retired from service, where-after his pension was fixed. On the date of his retirement, the scale of his pay as fixed earlier, was Rs. 10,300/- and accordingly, his pension was fixed provisionally. It was however detected subsequently on being pointed out by the office of the Accountant General, that the scale of pay which was fixed for the petitioner, was in fact the scale applicable to the post of Supply Officer, whereas the petitioner being a Supply Inspector, his scale of pay was lesser than what was erroneously fixed.