Rahber Naqvi vs State Of Bihar And Ors

Heard learned counsel for the petitioner and learned counsel for the respondents through video conference.

The present writ petition has been filed for “issuance of an appropriate writ/writs direction/directions commanding the Respondents authorities to

grant family pension to the petitioner as her father after retirement was getting pension and after his death her mother was getting pensionary benefits

till her death further for any other relief/reliefs for which the petitioner is entitled in the facts and circumstances of the case.â€​

Learned counsel for the petitioner states that during the pendency of the writ petition, the petitioner began receiving the family pension consequent

upon the death of her mother on 14.09.2016, but however such family pension was not paid for the period between 15.09.2016 and 25.09.2018. It is

therefore, submitted that the petitioner is entitled for the arrears of pension for such period.

Learned counsel for the State appears and has been heard. It is stated that the petitioner has informed that she has since been married on

10.12.2020 and has thus requested for discontinuance of payment of family pension to her (Annexure-C series to the supplementary counter affidavit).

Having heard the parties and on consideration of materials on record, this Court is of the view that the ends of justice will be met by granting liberty

to the petitioner to approach the Executive Engineer, National Highway Division, Aurangabad (respondent no. 4) with an appropriate representation

for redressal of her remaining grievances. If any such representation is filed within a period of two weeks from today, the same shall be considered

and disposed of in accordance with law after grant of an opportunity of hearing to the petitioner, within a further period of eight weeks thereafter. To

enable disposal, the petitioner shall furnish her mobile number and email ID to the respondent no. 4 within a week from today.

It is made clear that in view of the ongoing Covid-19 pandemic, any correspondence between the parties may be made through email and the

petitioner shall be at liberty to request for hearing through video conference.

The writ petition stands disposed of with the aforesaid directions.