Meena Thakur vs State Of Odisha And Ors

S.K. Panigrahi, J

This matter is taken up through hybrid arrangement.

Heard.

The present writ petitioner challenges the action of the Opposite Party No.2-Sub-Collector, Dharmagarh, District-Kalahandi in not taking any decision regarding release of family pension in her favour after death of her husband on 13.08.2020 due to COVID-19. She has made a representation to the Opposite Party No.2-Sub-Collector, Dharmagarh, District- Kalahandi to that effect.

The husband of the petitioner, namely, Nalini Ranjan Sunani, was working as an Assistant Teacher in Government U.P.S., Makarsola under the jurisdiction of the Opposite Party No.3-Block Education Officer, Junagarh, District- Kalahandi and while he was in service died on 13.08.2020. After death of her husband, the petitioner obtained the legal heir certificate from the Tahasildar, Golamunda to claim family pension along with all succession benefits. Despite her request, the Opposite Party No.2-Sub-Collector, Dharmagarh, District- Kalahandi fails to take decision on her representation dated 22.07.2021.

In view of such facts, the Opposite Party No.2-Sub-Collector, Dharmagarh, District- Kalahandi is directed to consider the representation of the petitioner and pass appropriate order giving opportunity of hearing to the petitioner, within a period of fifteen days of submission/production of certified copy of this order, failing which, he/ she shall be personally present in Court on the next date of hearing.

Learned counsel for the petitioner undertakes that the petitioner shall produce the certified copy of this order before the Opposite Party No.2-Sub-Collector, Dharmagarh, District- Kalahandi within period of ten days hence.

List this matter on 23rd of March, 2022.

Urgent certified copy of this order be granted on proper application.

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