Hrishikesh Roy, J. - (1.) Leave granted.
(2.) This appeal arises out of the judgment and order dated 29.11.2016 in W.P. (C)No. 14413 of 2016 whereunder the High Court of Orissa has dismissed the appellants' challenge to the order dated 3.8.2015 of the Odisha Administrative Tribunal (hereinafter referred to as "the Tribunal") under which the authorities were directed to consider sanction of invalid pension in favour of late Sagar Naik (husband of the respondent) and thereafter settle family pension in favour of the applicant, under the provisions of the Orissa Civil Services (Pension) Rules- 1992 (hereafter referred to as "the Pension Rules").
(3.) The respondent filed the OA No. 18(B)/2010 before the Tribunal praying for fixation of pay of late Sagar Naik and for disbursal of his accrued financial benefits with effect from 1.1.1996 until he was retired on 6.7.1996 on being mentally incapacitated. The applicant also prayed for sanction of family pension from the date of death of her husband i.e. 24.7.1996.;