MADHAVI DEVI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) BY the present writ petition the petitioner has prayed for the issue of a writ of mandamus directing the respondents to release the actual family pension to the petitioner with effect from 1.5.1991.

(3.) THE controversy involves for consideration in the present case as to whether the petitioner is entitled for family pension as claimed or not.