STATE OF ODISHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The impugned order of the learned Single Judge directing family pension to be paid to the Respondent on the death of her husband, who was a government servant along with simple interest @ 8% per annum is the subject matter of the present appeal.

(2.) This Court has heard the submissions of learned counsel for the Appellant as well as the learned counsel for the Respondent.

(3.) It is seen that the writ petition was disposed of by the learned Single Judge on the very first date of listing without waiting for any reply from the present Appellants. The above directions were issued only because the representations made by the Respondent were purportedly pending with the Government for a long time.