NABLA BANOO Vs. STATE OF J&K

JUDGEMENT

(1.) WRIT petitioner -Mst. Nabla Banoo had sought issuance of writ of mandamus commanding the respondents to grant family pension including death -cum -retirement gratuity in her favour and also commanding the respondent No.4 to issue a legal heir certificate, if required.

(2.) IT is averred in the writ petition that writ petitioner is the widow of Dr. Abdul Hamid Mir -Veterinary Assistant Surgeon.

(3.) IT appears that interim direction came to be passed on 2nd of March, 2007 directing the respondents to process the case of the petitioner for family pension.