VANITA SHANKAR AGAWANE Vs. DEPUTY CHIEF ACCOUNTANT

JUDGEMENT

(1.) Heard Mr. Bansode, learned Counsel for the petitioner, Ms Bhoir, learned Counsel for respondent Nos.1 to 5 and Mr. Sonawane, learned AGP for respondent No.6 at length.

(2.) By this Petition under Articles 226 and 227 of the Constitution of India, the petitioner is seeking appropriate writ, order and direction for quashing and setting aside the impugned order dated 3 rd March 2009 passed by respondent No.4 - Municipal Commissioner of the Municipal Corporation of Greater Mumbai (for short 'Corporation'). The petitioner is also seeking a further writ, order and direction directing the respondent authorities to grant family pension with retrospective effect to the petitioner.

(3.) Brief facts are as under: