- (1.) The petitioner's husband, Bhagwati Prasad Mishra was an employee of respondent-Dena Bank and was posted as Head Peon. After rendering 30 years of satisfactory service, the husband of the petitioner retired on attaining the age of superannuation on 31.7.1984 and died on 6.5.1987 leaving behind the petitioner. The petitioner moved an application on 7.10.2001 before the respondent bank for family pension/ex-gratia payment which was rejected on 3.11.2001 as the petitioner was not covered under the scheme which was applicable to the widow of such employees who were alive on 1.1.1997 and died subsequently.
(2.) The said order was not assailed by the petitioner before any forum.
(3.) Subsequently, the Government of India, Ministry of Finance took a policy decision on 13.9.2006 to provide ex-gratia relief of Rs.1000/- per month to the surviving widows of employees who retired before 13.1.1986 and the circular to that effect was issued by the Bank on 28.12.2006 enforcing the scheme from September 2006.;