RAZIA BANU Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition is directed against the impugned order at Annexure-F dtd. 21/1/2021 passed by the respondent No.4 whereby the request/ claim of the petitioner for grant of pensionary benefits was rejected.

(2.) I have learned counsel for the petitioner and learned counsel for the respondents and perused the impugned order including the material on record.

(3.) The material on record discloses that the petitioner is a physically handicapped person and is the daughter of one late Modinsab Bilepasar who expired on 16/8/1999 pursuant to which the petitioner's mother Smt. Jannatabi Modinsab who was granted pension by the respondents. Upon demise of said Smt.Jannatabi Modinsab on 17/3/2018, the petitioner made an application before the respondents No.3 and 4 along with the disability certificate. In the meanwhile the petitioner and her sister in law Smt. Hasina Banu filed a petition in G & W No. 32/2019 before the First Addl. Sr. Civil Judge, Hubballi seeking appointment of the aforesaid Smt.Hasina Banu as the guardian of the petitioner herein on account of her physical disability. The said application was rejected by the Civil Court vide order dtd. 27/9/2019. It is however relevant to state that in the said order passed in G&W No. 32/2019, liberty was reserved in favour of the petitioner to approach the respondents herein for grant of pension either with the help of her sister in law or without her help. Subsequently, petitioner reiterated her request for grant of pension by submitting a representation vide Annexure-E dtd. 7/12/2019.