AQEELA SULTANA Vs. PRL SECY, FIANCNE PLANNING DEPT.

JUDGEMENT

(1.) This writ petition is being disposed of at the stage of admission with the consent of both the parties.

(2.) This writ petition is filed seeking a writ of Mandamus declaring the action of respondent No.4 in passing the rejection orders dated 13.04.2016, for granting the family pension to the petitioner, by wrongly following G.O.(P) No.523, dated 22.06.2004, as illegal, arbitrary and contrary to G.O.Ms.No.315 dated 07.10.2010 and consequently declare that the petitioner is entitled to get family pension as per G.O.Ms.No.315 dated 07.10.2010 under category-IIA of widow daughter from the date of death of her mother i.e., with effect from 14.12.2012 along with interest for the delay caused in sanctioning family pension on unlawful grounds and causing mental agony by setting aside the above said rejection order dated 13.04.2016 passed by the 4th respondent.

(3.) Heard Sri A.V.V.S. Bhujanga Rao, counsel for the petitioner, and Government Pleader for Services-I.