(1.) THIS petition is filed by the Petitioner for an appropriate writ, direction or order directing respondent No. l State of maharashtra and respondent No. 2 Zilla Parishad, Nanded to pay family pension to the petitioner, as her husband had served with the respondents from 1945 to 1970.
(2.) THE petitioner claims to be widow of one Sk. Ahmed who was appointed as a peon in Government Hospital at Mukhed, District Nanded on 14/05/1945. According to the petitioner, her husband worked with the respondents till he died on 3/02/1970.
(3.) RULE was issued in the petition and today it has been called out for final hearing. Affidavit-in-reply has been filed on behalf of Zilla Parishad-respondent No. 2 as well as by the State Government-respondent no. l.