SUDHIR AGARWAL, J. - (1.) LIST revised. None appeared on behalf of the petitioner. However, I have perused the record.
(2.) THE petitioner's father retired on 8th July, 1967 from the post of constable and died on 11th August, 1981 leaving his widow i.e. mother of the petitioner and children. The family pension to widow was not paid by the respondents though the petitioner and his mother approached respondents repeatedly. Ultimately the widow also died on 22nd January, 1994. Thereafter the respondents continued to make correspondence from one to another authorities. The fact however remains that family pension from 11.08.1981 to 22.01.1994 was not paid to the unfortunate widow of the deceased employee and even after her death to the legal heirs i.e. the petitioner till 2001 when this writ petition was filed and even thereafter. In the counter affidavit respondents have given details of various letters issued from one authority to another but the fact remains that even in counter affidavit there is not a single averment, by the time it was filed, that family pension has already been paid to the petitioner. It only says that proceeding have been initiated and are pending.
(3.) THIS is really a very unfortunate case where old widow of a deceased employee continued to suffer and starve for not receiving family pension for almost 13 years and ultimately died without getting it. The legal heirs of the ex deceased employee is/are still contesting the matter for the last 11 years in this Court and prior thereto about 7 years were pursuing in the Department.;