- (1.) Heard counsel for the parties.
(2.) As it appears from the facts stated in the writ application, the petitioner after about 28 long years of demise of her husband, has now come up with a claim for a direction upon the respondents to pay the arrears of salary which was not paid to her deceased husband for about five months prior to the date of his death and also, for a direction to compute and pay the family pension to her.
(3.) Counsel for the petitioner by adverting to Annexure-4, which is claimed to be a copy of the purported representation filed by the petitioner before the District Superintendent of Education, Hazaribagh, on 02.03.2004, submits that no communication was made to the petitioner regarding the decision taken on the aforesaid representation by the respondents even after almost one year of the date of representation and, therefore, the petitioner has filed the instant writ application. Learned counsel further submits that the petitioner has annexed the service excerpts of her deceased husband to this writ application which would confirm the fact that the petitioner's husband was employed as a teacher in the Government School and had worked continuously from the date of his appointment till the date when he died in harness.;