D.G.R. Patnaik, J. - (1.) Heard Smt. Rashmi Kumar, learned Counsel for the petitioner and JC to SC - II, learned Counsel for the respondents.
(2.) Petitioner's prayer in this writ application: For quashing the impugned order as contained in P.P.O. No. 017409 dated 15.1.2005 (Anenxure-9), issued by the respondent No. 4, whereby family pension payable in the account of the petitioners' deceased husband, has been fixed at Rs. 4,154/- instead of Rs. 6,375/-, and also for quashing the letter No. PEN 2-1809 dated 7.11.2006 issued by the respondent No. 5, whereby the petitioner was informed that the period for computation of pension of her deceased husband, has been counted with effect from 21.2.1983 instead of the date of initial induction in service Le. 29.3.1967.
(3.) Facts of the petitioner's case: Petitioner's husband late Sachidanand Singh was initially appointed as an Assistant Teacher In a Public High School. Kuju in the district of Hazaribagh on 17.3.1967.;