REKHA SHARAD HUBLIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Rajeshirke, learned counsel for the petitioner seeks liberty to delete the respondent nos. 4 and 5. Leave to amend is granted as prayed. Amendment to be carried out forthwith. Re-verification is dispensed with.

(2.) Rule. Learned AGP waives service for the respondent. By consent of parties, writ petition is heard finally.

(3.) By this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for a writ of certiorari inter-alia praying for quashing and setting aside the order dated 16th November, 2020 and seeks writ of mandamus against the respondent nos. 2 and 3 to process the pension proposal without any requirement of sanction from respondent no.1 and to disburse the pension benefits to the petitioner within a period of four weeks with interest @ 10% p.a. on the outstanding pension amount from 1st February, 2017 till realization of pension benefit amount.