PARUL SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner has invoked Article 226 of the Constitution of India challenging the order, dtd. 29/11/2023, (Annexure P/1), whereby, her claim for grant of family pension has been declined by the respondent/Company on the ground that she does not satisfy the requirements of circular, dtd. 4/2/2016, and she is not eligible for grant of family pension.

(2.) The facts necessary for decision of this case are that the petitioner's mother, Smt. Reeta Saxena, was working as Assistant Grade-I in M.P. Power Transmission Company Ltd. (hereinafter shall be referred to as the "Company"). She retired from service w.e.f. 30/4/2012 and started getting pension from the respondent/Company. She continued to get the pension till her death on 12/6/2022. It is worth mentioning that the petitioner's father predeceased her mother in the year 2010.

(3.) It is also gathered from the averments made in the writ petition that the petitioner was married on 12/6/2011 and her marriage stood dissolved on 22/11/2019. It is alleged in the writ petition that after dissolution of her marriage, the petitioner was dependent upon her mother.