V.K.SHUKLA, J. - (1.) PETITIONER is widow of late Krishna Ram, who was appointed as collection peon on 15.1.1970 and worked up to 30.9.1981, and thereafter he was appointed on 14.3.1982 and worked till 9.8.2005 without break of even single day, with satisfaction of the authority concerned. Petitioner has contended that services of her husband were not regularized. The association of which husband of petitioner was also a member, preferred Writ Petition No. 11009 of 1989, and in the said writ petition on 19.3.1998 directives were issued for deciding the claim of members of petitioner's association. It has been contended that the said claim was not decided. Contention of petitioner is that in consonance with the Government Order dated 1.7.1989, she is entitled for family pension. Petitioner has contended that as no action for providing family pension to her was taken, present writ petition has been filed.
(2.) COUNTER affidavit has been filed, and therein, it has been contended that petitioner's husband was Seasonal Collection Peon, who died on 9.8.2005 and in this background, it has been contended that claim of petitioner is not acceptable. Rejoinder affidavit has been filed, wherein averments made in counter affidavit have been disputed and mat of writ petition have been reiterated.
(3.) AFTER pleadings have been exchanged, present writ petition has been taken up for final hearing and disposal with the consent of the parties.;