Heard Shri A. D Singh learned counsel for the applicant.
2. This is a case pertaining to family pension. Husband of the applicant herein was missing for a long time and the applicant herein claimed family pension. In these eventualities, respondents sent a letter dated 31.8.2012 for furnishing following documents:- (i) An affidavit declaring Chandra Devi & Chandra Vati Devi is same and identical person and wife of Mithan Lal Balmiki, missing sweeper of South Division.
(ii) The indisputable proof of the death or decree of Court regarding death of your husband as per section 108 of Indian Evidence Act. In case you are unable to produce the said document, an application to that effect may be furnished.
(iii) Indemnity Bond for claim of Death Gratuity and Family Pension.
(iv) 6 Copies of B2 Black & White Photo with 3 inches blank space on each copy, out of those, one copy is to be attested by Gazetted Officer with inscription below the photo such as ................Smt.........................wife of Sri Mithan Lal Balmiki.
(v) Name address & code of Treasury & Sub Treasury.
(vi) Bank (Pension) Account Number, Bank Name, address and Branch Code from where you intend to draw family pension.
3. It is the contention of the applicant that in pursuance of letter dated 31.8.2012, he furnished necessary documents to the respondents on 5.10.2012 but again respondents has sent a letter dated 5.2.2013 again directing the applicant to furnish some documents for release of family pension. Learned counsel for the applicant has submitted that he has again furnished all documents demanded by the respondents though he has no proof of that.
4. Accordingly, respondents are directed to take a decision on the pending representation of the applicant within a period of 2 months from the date of receipt of a certified copy of the order.
5. Accordingly, Original Application is disposed of at the admission stage without going into the merits of the case. No costs. Member (J) Manish/-