VIMLA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned standing counsel for State.

(2.) Present writ petition is filed by the petitioner claiming that she is widow daughter of late Vibhuti Singh, who was working as Principal of the respondent college and expired on 27/4/2010, and she is entitled for family pension.

(3.) Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.