KAMLESH KUMARI Vs. K VEKANTA RAMANA

JUDGEMENT

(1.) Reply on behalf of respondent No.2 has been filed in Court today. The same is taken on record.

(2.) On 28.4.2005 (Annexure P-1) a Division Bench of this Court allowed C.W.P.No.12475 of 2003 and issued directions to the respondents to release the family pension to the petitioner within a period of two months from the date of receipt of certified copy of that order. The petitioner is the mother of deceased-constable Jai Singh, who is stated to have died on 05.10.2001.

(3.) It has been found that deceased Constable-Jai Singh was divorced and he never remarried. He had no children. Accordingly his mother was held entitle to family pension. When the directions issued by the Division Bench were not complied with, the petitioner filed the instant contempt petition.