- (1.) Heard Sri S.M. Yadav, learned counsel for the petitioner, Sri C.K. Parekh, learned counsel appearing for the respondents no. 2 and 3 and Km. Anju Pandey for respondent no. 4.
(2.) The petitioner claims to be the legally wedded wife of Shatrudhan Singh who was working as a senior clerk in Nagar Palika Parishad, retired on 30.06.2008 thus was receiving pension, thereafter, died on 16.01.2012. According to the petitioner, from their marriage had two sons namely Rajendra Singh, Mahendra Singh and one daughter namely Renu Bala Singh. Since the daughter has been married and the sons are doing their own work, the petitioner approached the Executive Officer, Nagar Palika Parishad, Mirzapur for family pension, however, the petitioner was denied the family pension and proposal was made to grant family pension to the respondent no. 4. The respondent no. 4 claims to be the second wife of the petitioner.
(3.) The petitioner has approached this Court seeking following reliefs: "I. Issue a writ order or direction in the nature of mandamus commanding the respondent no. 3 to decide the representation of petitioner dated 20.03.2012 (Annexure No. 3 to this writ petition). II. Issue a writ order or direction in the nature of mandamus commanding the respondents to give the pension to petitioner on behalf of her husband.";