SMT. SHAKUNTALA DEVI W/O LATE LEELA BAHADUR Vs. STATE OF UTTARANCHAL THROUGH DIRECTOR OF EDUCATION, UTTARANCHAL GOVERNMENT,

JUDGEMENT

(1.) Heard Sri S.K. Posti, learned Counsel for the petitioner and Sri Subhash Upadhyay, learned Standing Counsel for the State of Uttaranchal/respondent nos. 1 to 3. None is present for respondent No. 4.

(2.) By means of this writ petition, the petitioner has prayed for a writ, order or direction in the nature of mandamus commanding the respondents to pay family pension to her for the service rendered by her late husband Sri Leela Bahadur, who retired from service from Kishan Inter College, Haridwar.

(3.) Briefly stated that the petitioner4s husband was a class IV employee in Kishan Inter College, Laksar, district Haridwar who retired from his service w.e.f. 31st July 1985. Late Sri Leela Bahadur was getting pension since he was retired till the month of his death, which was occurred in the month of February 1987. After the death of her husband, the petitioner applied for getting family pension, but the respondents did not pay the same hence she preferred a writ petition No. 7228 of 1999 before the Allahabad High Court and the Allahabad High Court on 10th March 1999 directed the respondents to consider the representation of the petitioner.