SUSHILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS prayed, learned counsel for the petitioner is permitted to add the Treasury Officer, Varanasi as party respondent no. 7.

(2.) IN this writ petition, the petitioner, who claims to be the widow of late Ram Yash Singh, who retired as constable from Uttar Pradesh Wing on 13.8.1966 and ultimately died on 1.11.1980, is aggrieved on account of non -release of family pension since after the death of the deceased Government servant.

(3.) ACCORDINGLY , this Court directs the petitioner to approach the Treasury Officer, Varanasi for release of her entire family pension with arrear whereupon the Treasury Officer, Varanasi shall ensure payment of the entire family pension with arrear forthwith. After receiving the pension the petitioner may request the Treasury Officer, Varanasi for transfer of authorisation to A.G.,Bihar through A.G., U.P. whereupon the treasury officer, Varanasi shall take further action in the matter immediately and ensure transfer of the account to A.G., Bihar without any delay. The Accountant General, Bihar (respondent no. 4) is directed to complete the process for transfer of account within three days of the receipt of the account from the Accountant General U.P. and the concerned Treasury Officer shall ensure payment of further amount to the petitioner within three days of the receipt of the authority from the Accountant General, Bihar.