- (1.) Heard learned Counsel for the Petitioner and learned Counsel appearing for Nagar Nigam Allahabad.
(2.) By this petition, the Petitioner has sought relief of mandamus directing the Respondents to pay revised pension and dearness allowance to the Petitioner in pursuance of judgement and order passed by Division Bench of this Court in Moti Lal Agarwal's case.
(3.) The facts in brief are that the husband of the Petitioner namely Krishna Kumar Jaiswal was working as an accountant in Public Works Department in Nagar Nigam Allahabad and had retired on 1.10.1987. The Respondents were providing minimum pension to the husband of the Petitioner till 20.1.1999 as he died on 20.1.1999. After the death of husband of the Petitioner the Respondents are providing minimum pension to the Petitioner from the year 1999. The husband of the Petitioner during his life time had repeatedly approached the authorities of the department for getting his pension and dearness allowance at par with the employees of State Government but the same has not been considered by the Respondents.;