G.VIJAYA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of Constitution of India, seeking the following relief:

(2.) Heard Sri G.Ravi Mohan, Learned Counsel for the petitioner and the Government Pleader for Services-III.

(3.) The learned Counsel for the petitioner submits that the husband of the petitioner viz., G.Muralidhar retired from service as Excise Inspector on 31/3/2007 on attaining the age of superannuation and consequently on his retirement the Government issued G.O.Rt.No.1914 Revenue (Vigilance) Department dtd. 14/10/2008, sanctioning provisional pension pending finalization of disciplinary proceedings against him. The husband of the petitioner was receiving provisional pension till his death on 13/12/2019. The petitioner was married to G.Muralidhar (deceased Employee) in the year 1974 and they blessed with three children viz., Shailaja, G.Arvind Kumar and Swetha and all of them were married.