SHANTA SADANI Vs. GENERAL MANAGER

JUDGEMENT

(1.) The captioned writ petition is filed by the petitioner herein seeking writ of mandamus against the respondents to consider the case for grant of family pension to the petitioner with effect from 06.06.2016 as per request made vide Annexures-J and K dated 07.07.2017 and 14.08.2017 respectively.

(2.) The facts leading to the top noted writ petition are as under:

(3.) The case of the petitioner is that her husband died on 05.06.2016 and to evidence the same, the petitioner has placed on record the death certificate as per Annexure-C.