RAHISHA BEGUM Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed under section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 against the order dated 4-10-2007 passed by learned Writ Court in W. P. (S) No. 1290/04 dismissing the writ petition filed by the appellant/writ petitioner.

(2.) The writ petitioner filed a writ petition under Article 226 of the Constitution of India before the learned Writ Court seeking following reliefs which reads thus :

(3.) As per the case of writ petitioner/appellant, the petitioner is the wife of Late Ashraf Khan, who was serving on the post of Driver in the office of the respondents and had died on 5-3-2002 and after the death of her husband, the petitioner submitted an application for seeking the benefit of family pension and other service benefits. However, the respondents vide letter dated 6-8-2003 informed the reasons and denied the benefit of pension and other service benefits to her on the ground that the deceased employee did not complete the requisite period of qualifying service for allowing the family pensionary benefits to the writ petitioner. A copy of the order of the Executive Engineer in that regard dated 6-8-2003 has been placed as Annexure P/l before the learned Writ Court.