Vijay Bishnoi, J. - (1.) THIS writ petition has been preferred by the petitioner, while praying the following reliefs; a. That by appropriate writ, order or direction in the nature of mandamus or certiorari the Respondents may be directed to make the payment of arrears of salary, selection grades benefits, gratuity, leave salary and family pension etc. forthwith alongwith interest @ 18% per annum. b. By an appropriate writ, order or direction the Respondents may be directed to pay interest upon the delay payments. c. By an appropriate writ, order or direction the Respondents may kindly be directed to pay compensation to the tune of Rs. 25,000/ - for mental agony, harassment and financial loss caused to the petitioner. d. Any other appropriate writ, order or direction as may be deemed just and proper in the circumstances of the case may kindly be passed in favour of the petitioner. e. The cost be also allowed to the petitioner. Brief facts of the case are that petitioner's son Maganlal was appointed as Teacher in Education Department of the Government of Rajasthan on 26.07.1985. He died on 14.03.2000 and his services came to an end by an order dated 28.03.2000 (Annexure -1) passed by the District Education Officer, Elementary Education, Sirohi. After the death of Maganlal, his wife Smt. Godawari Devi remarried to one Harish Kumar son of Chhogaji Kumhar on 29.06.2001 and is residing with her husband. Smt. Godawari Devi wife of late Shri Maganlal has executed an affidavit in this regard, wherein she has stated that after her remarriage, she is not entitled for any of the pensionary or other benefits pertaining to late Shri Maganlal and she has no objection if the said benefits are granted to the petitioner.
(2.) THE petitioner has filed this writ petition, while claiming that despite the declaration/no objection given by Smt. Godawari Devi wife of late Shri Maganlal and several representations, the respondents have not granted any benefits to the petitioner till date. Though the show cause notice and the notice for admission have been served upon the respondents, but no reply to the writ petition has been filed and even no one has appeared on behalf of the respondents to argue the matter.
(3.) HEARD learned counsel for the petitioner.;