- (1.) THE present writ petition has been filed by the petitioner under article 226 of the Constitution of India, inter -alia, praying for following reliefs: 1.Issue a writ order or direction in the nature of mandamus commanding/ directing the respondents to release the family pension to the petitioner in pursuance of the Government Order dated 24.2.1989 issued by the State Government in as much as arrears of pension w.e.f. 7.3.1971 till date within the period stipulated by this Hon'ble Court. 2.Issue a writ order or direction in the nature of mandamus commanding/directing the respondents to make payment of family pension and other benefits to the petitioner alongwith interest in accordance with law. 3.Issue any other writ order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. 4.Award cost of the petitioner in favour of the petitioner.
(2.) THE brief facts which give rise to this writ petition are that:
(3.) THE husband of the petitioner was appointed as Assistant Teacher in Gokuldas Gurati Hindu Inter College, Moradabad and while in service he was murdered by the ante social elements on 7.3.1971. During the period, he worked in the aforesaid institution on the post of Assistant Teacher. He was paid salary from the State Exchequer and there was no complaint against his working and the work and conduct of the husband of the petitioner was fully satisfactory.;