SUGIYA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State, SBI and the Accountant General, Jharkhand.

(2.) Petitioner who is stated to be the widow of late Rambriksh Oraon in whose favour P.P.O No. 014093 (Annexure-2) has been issued by the office of Accountant General, Jharkhand, has approached this Court for release of arrears of pension, which have been withheld. As per the petitioner, her name was not included in the P.P.O. Her husband died in 2008 and for 10 years she has not been getting family pension.

(3.) To cut short the controversy, learned counsel for the Accountant General, Jharkhand has made reference to the specific statement made at para 4 of their counter affidavit that the Accountant General has instructed the Treasury Officer, Latehar to do the needful for payment of family pension to the petitioner after including her name in the P.P.O and pay admissible dues. He submits that responsibility now lies upon the disbursing agency.