VANDANA Vs. DISTRICT MALARIA OFFICER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) It is the case of the petitioner that since Mrs. Indirabai her mother-in-law is herself a pensioner, she is not entitled to issue any family pension on account of death of Vijay Gawande, her son and that the petitioner being surviving widow of Vijay Gawande only is entitled to receive the family pension. The petitioner also submits that Ku. Ruchika and Ku. Nandita, being the unmarried daughters of deceased Vijay Gawande, are being looked after and taken care of by the petitioner only. Thus, the petitioner claims that she is the only person who is entitled to receive the family pension on account of the death of Vijay Gawande, but, her such case is not being considered by the respondents and that even the objection taken by the petitioner is not being decided by the respondents.