Samapti Chatterjee, J. - (1.) Liberty is given to the petitioner to amend the Cause Title by impleading the Director of Pension, Provident Fund and Group Insurance, respondent no.6 and the Treasury Officer, Bankura, respondent no.7.
(2.) The petitioner has filed the present writ petition for direction upon the respondent authority to act in terms of the revised option exercised by late Manohar Hati on 28.02.1992 to opt for family pension and gratuity in terms of the Government order being Memo No. 476-Edn(B)/IM-39/31 dated 16.12.1991 thereby allowing the petitioner to refund the excess amount drawn with interest and additional interest from his provident fund account and thereafter disburse the family pension in favour of the petitioner.
(3.) Mr. Banerjee, learned advocate appearing for the petitioner submits that the petitioner's husband being a clerk of Shashpur D. N. S. Institution, Bankura retired on 31st March, 1995 after attaining the age of superannuation. Prior to retirement petitioner's husband late Manohar Hati exercised his option for pension including family pension on 28.02.1992. Mr. Banerjee further submits that the petitioner's husband was granted pay scale under Ropa 1990. Unfortunately, after retirement the petitioner was granted contributory pension thereby ignoring the petitioner's option for pension including family pension. Hence the present writ petition was filed by the petitioner some time in 2000.;