(1.) Heard Mr. Rs. Reisang, learned senior counsel for the petitioner; Mr. S. Vijayanand, learned counsel for the respondents 1 to 4 and Mr. G. Khupchingpao, learned counsel for the respondents 5 and 6.
(2.) The petitioner, who is the first wife of the deceased Government servant Jangsei Kuki, has filed the writ petition seeking a writ of mandamus directing the respondents 1 to 4 to release/pay the family pension of the deceased to her with interest at the rate of 12% per annum from the year 1999 on the amount of pension/gratuity for delay payment.
(3.) Brief facts, which led to the filing of the writ petition, are as follows:-