Munishwar Nath Bhandari, J. - (1.) WITH the consent of learned counsel for the parties, the matter is heard finally. The controversy involved in the present matter is regarding application of pension rules. The petitioner's husband retired prior to coming into effect of pension rules, thus benefit arising out of pension has been denied and now family pension
(2.) IT is stated that controversy aforesaid has already been set at rest by this Court holding application of rules to be retrospective. The appeal preferred against the said judgment has also been dismissed, though matter is pending before the Hon'ble Apex Court. In view of facts given above, this writ petition is allowed and is ordered to be governed by the judgment of this Court in the case of Mohan Lal Sharma vs. State of Rajasthan, in SB Civil Writ Petition No. 1974/1994 holding application of pension rules to be retrospective. However, both the parties agree to abide by the judgment by the Hon'ble Supreme Court in pending Special Leave Petition.;