NANDITA DUBEY, J. - (1.)By this petition, the petitioner is seeking a direction against the respondents/authorities to grant and pay her family pension from the date of death of her husband M.G.Bawne with an interest of 12% p.a.on account of delayed payment.
(2.)According to the petitioner, her late husband M.G.Bawne was working as an Executive Engineer (STM), Chhatarpur under the respondents/authorities and retired on 30.04.1994 on attaining the age of superannuation. After the retirement, pension and other retiral benefits were sanctioned vide order dated 26.02.1994 with effect from 01.05.1994 under the provisions of M.P.Civil Services (Pension) Rules, 1976 (hereinafter referred to as "the Rules of 1976").
(3.)The petitioner's husband expired on 17.08.2015. After the death of her husband, the petitioner had approached the respondents/authorities requesting for grant of family pension and also sent representations by registered post, but these representations did not generate any response.