MANORAMABEN DATTATREY MULEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 1 and 2. Mr. U. M. Shastri, learned advocate waives service of notice of Rule on behalf of respondent No. 3.

(2.) WITH the consent of learned advocates appearing on behalf of the respective parties, this petition is taken up for final hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction, quashing and setting aside the communications /letters dated 30th June,2005 and 30th July,2005 and further prayed for directing the concerned respondent to pay family pension to the petitioner, which was, in fact, paid to the petitioner for the period from 01/04/1989 to 31/10/1994 and which came to be stopped from the month of November,1994.