RAHIMUN Vs. STATE OF U. P.

JUDGEMENT

(1.) The petitioner is the widow of a Class-IV employee, who superannuated from the services of the Nagar Palika Parishad, Bindki, District Fatehpur, as a Daftari on 5/1/1995. She has not been paid the post retiral benefits due on account of her husband's services, including family pension till date. This is the case that the petitioner has come up with before this Court, praying for the issue of a mandamus directing the respondents to sanction and disburse the post retiral benefits due on account of her husband's services.

(2.) Heard Mr. Sudheer Rana, learned Counsel for the petitioner, Mr. Rahul Pandey, learned Counsel appearing on behalf of respondent no.4 and Mr. Vimla Prasad, the learned Standing Counsel appearing on behalf of respondent nos. 1, 2 and 3.

(3.) According to the petitioner, her husband, Mubarak Hussain, retired as a Daftari, a Class-IV employee with the Nagar Palika Parishad, Bindki, District Fatehpur. He retired on 5/1/1995, and passed away within the course of a year, on 16/12/1995. His services were acknowledged by the Chairman, Nagar Palika Parishad, with the Palika, passing a condolence resolution showering encomiums. Still, the petitioner's post retiral benefits were not paid. The petitioner says that by the time she instituted the present writ petition, she had become a lean and impoverished woman of 81 years, looking forward to the payment of her husband's post retiral benefits, including the family pension.