P.K. Lohra, J. - (1.) Instant special appeal has been filed by the appellants under Rule 134 of the Rajasthan High Court Rules against the impugned judgment dated 26.03.2015 passed by the learned Single Judge in S.B. Civil Writ Petition No. 2741/2015 whereby, the learned Single Judge dismissed the writ petition with cost of rupi foradianRs.5,000/-.
(2.) As per facts of the case, the marriage of Late Bhanwara Ram was solemnized with respondent no. 5 on 05.05.2011 according to Hindu rites and from the said wedlock, male child Bharat was born on 11.09.2014. Bhanwara Ram was working in Central Industrial Security Force as Soldier bearing Service No. G.D. 73550050. He expired in an accident on 06.11.2015.
(3.) The appellants No. 1 & 2 preferred a writ petition before this Hon'ble with following prayer which reads as under:- (i) by an appropriate writ, order or direction, the respondent authorities may kindly be directed to grant and release the pensionary and other benefits of Late Bhanwara Ram in favour of the petitioners with all consequential benefits forthwith. (ii) by an appropriate writ, order or direction, the respondent authority may kindly be restrained to release the pensionary and other benefits of late Shri Bhanwara Ram in favour of the respondent no. 4. (iii) by an appropriate writ, order or direction, if any amount is released/paid in lieu of pensionary and other benefits on account of death of late Shri Bhanwara Ram in favour of the respondent no. 4 in her bank account bearing No. 2017790237. ;