DEBASISH KAR GUPTA,J. - (1.) Let affidavit of service be kept on record.
(2.) This writ application is filed by the petitioner for a direction upon the respondent no. 6 to release the family pension payable to the petitioner under Employees Pension Scheme - 1995 arising out of the service of her deceased husband in the post of watchman under the respondent no. 3. The deceased husband of the petitioner namely Pankaj Kumar Sinha breathed his last on December 1, 1992.
(3.) The petitioner submitted an application dated December 21, 1992 to the respondent authority. In response to the above application the respondent no. 6 informed the petitioner that the name of the widow of Late Pankaj Kumar Sinha had been furnished in "10-D" as "Kajal Rani Sinha" but in the application the petitioner put her signature in the style as "Kajal Sinha". It is also submitted on behalf of the petitioner that her son namely Pallab Kumar Sinha already got a job under the respondent no. 3 on compassionate ground. It is submitted by the learned counsel appearing on behalf of the respondent no. 6 that no step has yet been taken by the petitioner to remove the provision as indicated in the aforesaid communication dated March 28, 2008.;