JUTTIGA INDIRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of the Respondents in not sanctioning and paying family pension and arrears to the Petitioner, as illegal and arbitrary.

(2.) The facts in brief are as follows;

(3.) The trial Court in recognition of status of the Petitioner as the wife of the deceased had directed the deceased to pay maintenance. After the death of the deceased, the Petitioner sought for sanction of family pension in terms of Rule 50(v) of Andhra Pradesh Revised Pension Rules, 1980 and as the same is not being paid, the present Writ Petition is filed.