L. VIJAYALAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned Government Pleader for Co-operation and learned Government Pleader for Services-I.

(2.) This writ petition is filed to issue a writ, order or direction more in the nature of writ of Mandamus to declare the impugned Proceedings Lr.No.Pen(1)2193/13, dtd. 3/9/2016 of the 2nd respondent as void, illegal, arbitrary and unconstitutional and also contrary to A.P. Government Servants (Family Pension) Rules, 1964 and consequently direct the respondents to fix and pay the family pension due to the petitioner with interest on arrears of family pension with all consequential benefits.

(3.) The case of the petitioner, in brief, is as follows: