STATE OF U P Vs. RAM PYARI

JUDGEMENT

(1.) Heard learned counsel.

(2.) This Special Appeal under the Rules of the Court has been filed against the impugned order dated 16th July, 2002 passed by learned Single Judge in Writ Petition No.396 (S/S) of 2002.

(3.) The factual matrix of the case is that the husband, of the petitioner/respondent, i.e Poorvideen was working as a Class IV employee in G.M., H.M.K.D Inter College, Mohan District-Unnao. He retied 31.1.1981 and later on, died on 25.5.1999. It is the admitted case that the husband of the petitioner/respondent was being paid pension after retirement. However, after death of husband of petitioner/respondent the pension was stopped, and application moved for family pension was rejected by the Deputy Director of Education (Madhyamik), VIth Region, Lucknow vide order dated 8.11.2001.