OKRAM INDUBALA DEVI Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Feeling aggrieved by non-consideration of the prayer of the petitioner by the respondent authorities to grant family pension to the petitioner after the death of her parents, she has approached this Court by filing this writ petition for issuance of Mandamus or appropriate direction in her favour.

(2.) Necessary facts as narrated in the pleadings and as may be gathered from the materials placed before us are summarized as follows :

(3.) No counter has been filed by the respondents and the basic facts as pleaded in this case are not in dispute.