NISHA CHATURVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) That, the letter dtd. 25/4/2020 (Annexure P/8) and its further consequential proceedings with regard of recovery may kindly be set aside in the interest of justice,

(2.) That, the respondent authorities may kindly be directed by this Court for fixation the pension amount as early as possible and further directions for providing the petitioner death-cum-retiral of his husband may kindly be issued in the interest of justice.

(3.) That, the petition may kindly be awarded the 12% percent interest on death-cum-retiral dues as delayed by the respondent authorities with an illegal manner.