Chattisgarh High Court
Smt. Savitri Devi vs State Of Chhattisgarh 31 Wps/1130/2019 ... on 20 February, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.1138 OF 2019
1. Smt. Savitri Devi W/o Late Ramkishun Gupta Aged About 74 Years R/o
Ring Road, Kedarpur, Ambikapur, District Surguja Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through Secretary, Education Department,
Mantralaya, Mahanadi Bhawan, Atal Nagar Raipur, District Raipur,
Chhattisgarh.
2. Director Public Instructions, Directorate, Indravati Bhawan, Atal Nagar
Raipur, District Raipur Chhattisgarh.
3. District Education Officer Ambikapur, District Surguja Chhattisgarh.
4. Joint Director Treasury, Accounts And Pension, Ambikapur, Division,
District Surguja Chhattisgarh.
... Respondent(s)
For Petitioner : Shri CJK Rao, Advocate. For Respondent-State : Shri P. Acharya, PL.
Hon'ble Shri Justice P. Sam Koshy Order on Board 20.02.2019
1. The limited relief which the petitioner has sought for in the present writ petition is for an appropriate direction to the respondents to consider the case of the petitioner for grant of family pension.
2. The facts of the case is that, the employee in the department was an unmarried daughter of the petitioner namely Girja Gupta. The said unmarried daughter while in service died on 23.01.2014 and even on the date of death, she remained unmarried. Subsequent to the death of Girja Gupta, the family pension was released to the Husband of the petitioner in the capacity of the being Father and solely dependent on the employee. It is said that the father has also since expired on 31.10.2018. However, thereafter the respondents have not released the family pension and the petitioner has been 2 approaching the authorities for release of the same in her favour in the capacity of dependent mother.
3. However, perusal of records does not reveal any specific representation or any application made by the petitioner for the same.
4. In view of the same, the present writ petition stands disposed of with a direction to the petitioner to move a fresh application to the respondent No.3 within a period of 10 days from the date of receipt of copy of this order and on receipt of such application, the respondent No.3 is further directed to forthwith process the claim of the petitioner and necessary orders be passed at the earliest preferably within a period of 60 days thereafter.
5. The writ petition accordingly stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder