- (1.) The Court: The petitioner in this Article 226 petition is seeking a mandamus commanding the respondents to pay her family pension. The question is whether she has a right to family pension.
(2.) The petitioner's husband was a primary school teacher. He died-in-harness in August 24, 1972. The petitioner claims that she submitted a representation dated September 8, 2005 requesting the District Inspector of Schools (PE), Burdwan to pay her family pension. After 2005 she did not take any further step.
(3.) There is nothing to show that the petitioner is entitled to family pension. In the representation dated September 8, 2005 she did not state the source of her right to family pension. She just wanted the district inspector of schools to pay her family pension.;