SHAKUNTALA SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Samir Sharma, learned Senior Counsel assisted by Shri Satyendra Singh, learned counsels for the petitioner, Shri Sri Prakash Singh, learned counsel appearing for the fifth respondent and Shri Abhinav Ojha, learned counsel appearing for the Allahabad Development Authority and the learned Senior Counsel for the state respondents.

(2.) The petitioner, primarily seeks a direction in the nature of mandamus, commanding the respondents to compute her pension/family pension admissible her as per the Government Orders applicable to the Government Servants, issued from time to time.

(3.) The facts that emerge from the pleadings and averments of the learned counsel for the parties, briefly stated, is that the husband of the petitioner, Shri Surendra Singh, a member of the Development Authorities Centralized Services1 of the Development Authority, retired on attaining the age of superannuation on 30 September 2001, from the post of Chief Engineer at Allahabad Development Authority2 (presently, ''Prayagraj Development Authority'). The employee rendered 24 years 5 months and 5 days qualifying service. The last basic salary drawn by the employee was at Rs. 16,300/- in the pay-scale 14300-400-18300.