Pushpendra Singh Bhati, J. - (1.) This writ petition has preferred by the petitioner making the following prayer: 1. By an appropriate Writ order or direction, notice dated 26.09.2011 (Annexure-5) and notice dated 30.12.2011 (Annexure-6) be declared illegal and the quashed and set aside and the respondent be directed not to recover any amount from the petitioner. 2. By an appropriate Writ order or direction, the respondent be directed the grant family pension to the petitioner as per the notification dated 18.07.1988 (Annexure-3). 3. That by an appropriate writ, order or direction, the respondents be directed to refund the amount already recovered from the petitioner with interest @18% per annum from the date the recovery was affected till the date of payment. 4. Any other appropriate writ, order or direction which this Hon'ble Court considers just and proper in the facts and circumstances of the present case, may kindly be passed in favour of the petitioner. 5. Costs of the writ petition may kindly be awarded to the petitioner.
(2.) The facts as noticed by this Court in the petition are that the husband of the petitioner died in the year 1945 while in service.
(3.) The petitioner was granted the family pension under the provisions of Family Pension Rules.;