- (1.) INSTANT petition has been filed by widow raising grievance for release of retirement benefits due and admissible to her husband and family pension, which were paid pendente instant petition, hence there remains grievance for consideration for grant of interest U/r 89 of rajasthan Civil Services (Pension) Rules, 1996.
(2.) RANJEET Singh, husband of petitioner while holding post of Constable retired from service on 31/05/98 - after few months whereof, died. Initially retirement dues were processed in the name of her husband even before his retirement and were sent to the respondent No. 5 (Accountant General Rajasthan) vide letter dt. 23/11/98 and so also to Accountant General, allahabad vide letter dt. 23/03/99.
(3.) HOWEVER, before husband of petitioner could get actual payment of retiral dues, he died on 08/08/98 and petitioner being widow and legal heir of deceased retired employee were finally paid those retiral dues as is evident from para 14 of the reply filed by respondent nos. 1 to 4 ad infra: 14. That averments of para No. 14 of the writ petition are replied in the manner that payment towards life time arrears of pension of the above named shri Ranjeet Singh of the period of 01/06/1998 to 08/08/98 has already been made to the petitioner as stated in para 8 of the reply. So far payment of the amended authorities of FPPO No. 705322 (R) revision (amount Rs. 181477), gpo No. 706824 (R) (amount Rs. 49813) and cpo No. 704747 (R) (amount Rs. 79077), has been made by the Treasury Officer, mainpuri to the petitioner on 20/06/06 vide cheque Nos. 618962, 618959 and 618963, respectively. ;