SARLA DEVI ACHARYA Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) These writ petitions involve a question of seminal importance that whether a daughter of a Government servant, who becomes a widow or divorcee' after the death of such employee is entitled to family pension as per the provisions of Rules 66 and 67 of the Rajasthan Civil Services (Pension) Rules, 1996 (hereinafter referred to as 'Rules of 1996') or not.

(2.) Though they are being decided conjointly, but the facts of S.B. Civil Writ Petition No.11923/2024 : Sarla Devi Acharya Vs. District and Sessions Judge, Churu & Ors. is being taken into consideration as the lead case.

(3.) The petitioner has assailed above decision of the respondent No.1 on various grounds, including that the order impugned is non-speaking.