- (1.) Learned Counsel for both the parties agree that this matter is covered by the judgment of this Court of Hon'ble single Judge and Division Bench and as such it may be decided finally at this stage.
(2.) Heard learned Counsel for the Petitioner, learned Standing Counsel for Respondent No. 1 and Sri. D.C. Tripathi, who has accepted notice on behalf of Respondents No. 2 and 3.
(3.) Petitioner has sought a writ of mandamus to command the Respondents to pay arrears and revised family pension.;