- (1.) Heard learned counsel for the petitioner and Sri Sunil Kumar Tewari, holding brief of Sri Prakash Padia appearing for the respondents-Corporation.
(2.) The petitioner has approached this Court seeking a writ of mandamus to command the respondents to pay the family pension along with arrears since 18.1.1993 along with interest at the rate of 18% per annum.
(3.) The facts are that the husband of the petitioner late Kailash Nath Dwivedi was an employee of the Life Insurance Corporation of India. He was a member of the Provident Fund Scheme. He died on 18.1.1993. There was a dispute with respect to the payment of provident fund and the matter travelled up to this Court in Writ Petition No. 16343 of 1996 filed by the present petitioner. Vide order dated 17.05.2002 direction was issued by this Court for making payment of the amount of provident fund which was lying in deposit with this Court along with simple interest of 6% per annum. It is not disputed by the learned counsel for the petitioner that after the direction of this Court, the provident fund amount has been paid to her. Thereafter, the present writ petition has been filed claiming family pension with effect from the date of death of her husband.;