ANUJA HALDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Matter is heard in presence of the learned advocates representing the petitioner and respondent authorities.

(2.) Father of the petitioner retired on superannuation on 31 st August, 1984 and he was receiving pension in connection with his service under the concerned respondent authority. Thereafter, Father died on 21 st September, 2012. After death of father, mother was receiving family pension till her death on 24/8/2023. Petitioner after death of her mother applied for family pension on 11 th January, 2024, being widowed daughter.

(3.) Application of the petitioner was turned down by the Senior Accounts Officer (P), Eastern Commands, Engineers' Branch being respondent no.2 vide order dtd. 7/4/2025 and said order dated 7 th April, 2025 is questioned by presenting this writ petition.