Anjani Kumar, J. - (1.) Heard Sri Ch. N.A. Khan, learned counsel appearing on behalf of the petitioner and learned standing counsel representing the respondents 1 and 2 as well as Sri N.D. Rai, learned counsel for the respondent No. 3.
(2.) By means of the present writ petition, the petitioner who is a widow of an employee of the State Government, has claimed for the following reliefs : "(a) issue a writ, order or direction in the nature of certiorari quashing the order dated 30.7.2001 passed by Basic Shiksha Adhikari, Ghazipur (Annexure-6 to the writ petition). (b) Issue a writ, order or direction in the nature of mandamus commanding the respondent to pay the family pension to the petitioner. (c) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the present case. (d) Award the costs of petition in favour of the petitioner."
(3.) The order impugned in the present writ petition dated 30.7.2001 has been passed in pursuance of the direction issued by this Court in C.M.W.P. No. 2923 of 2001, Mussommat Sajida Begum v. State of U. P. and Anr. decided on 25.1.2001, whereby this Court has issued certain directions, which run as under : "Having heard the learned counsel for the petitioner and the learned counsel representing the respondents and taking into consideration the entire facts and circumstances of the case in the interest of justice, the respondent No. 1 is directed to pass appropriate orders in accordance with law on the aforementioned representation/application of the petitioner expeditlously preferably within a period of two months from the date a certified copy of this order along with true copy of the said representation is filed before him. With the aforesaid observations, the writ petition is finally disposed of. Dated 25.1.2001 Sd. R. K. Agrawal, J. ";