Vivek Kumar Birla, J. - (1.) Heard Sri Dharmendra Srivastava, learned counsel for the petitioner and Sri Rakesh Kumar Mishra, learned Standing Counsel appearing for the State - respondents.
(2.) Initially vide order dated 4.5.2012 notices were issued to respondents no. 6 and 7. Office issued notice on 14.5.2012. The office report dated 8.11.2012 indicates that the same was returned unserved on the ground that they have left for Mumbai and therefore, the same was returned. Again by order dated 3.10.2016 notices were issued to respondents no. 6 and 7. The office report dated 23.3.2018 indicates that neither acknowledgement nor unserved notices have been received back in office. Under such circumstances, service on respondents no. 6 and 7 is deemed to be sufficient.
(3.) Present writ petition has been filed seeking quashing of the order dated 14.2.2012 and 11.4.2012 passed by respondent no. 3 and reconsider the matter afresh in the light of compromise dated 17.1.2007. A further prayer in the nature of mandamus directing the respondents to release pension in favour of the petitioner for which she is entitled on the basis of compromise dated 17.1.2007 has also been made.;