Rajasthan High Court - Jaipur
Smt Chanda Devi vs State Of Raj & Ors on 13 February, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.8589/2004 Smt Chanda Devi versus State of Rajasthan & ors 13.2.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr RC Harit for petitioner Ms Sunita Satyarthi, Dy GC for respondents BY THE COURT:
This petition has been filed against denial of benefit of family pension.
Learned counsel for petitioner submits that all formalities were completed and informed to the respondents. All necessary documents were also submitted to seek benefit of family pension, however, nothing has been done by the respondents though considerable time has already been passed thereafter. This is more so, vide Annexure-8 dated 10.11.2003 it was indicated that petitioner is the only member in the family thereby succession certificate was also given and sent by the aforesaid letter. In view of above, petitioner may be granted benefit of family pension as per provisions of law.
In view of discussion made above, this writ petition is disposed of with direction to the respondents to consider case for grant of benefit of family pension to the petitioner. Needful may be done within a period of two months from the date of receipt of copy of this order. In case it is found payable, arrears will carry interest at the rate of 9% per annum.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW