- (1.) THE present writ petition has been preferred for issuance of a writ in the nature of mandamus commanding the respondents to pay the petitioner his family pension on account of death of his legal mother Late Raj Kumari, who was working as Female Majdoor in Chandrapura Thermal Power Station of the Damodar Valley Corporation and retired from service on 31.7.94 and died on 8.2.96 leaving behind him the petitioner, as her alone dependent family member (heir). The further prayer is that the respondents may be directed to calculate and pay to the petitioner all the legal dues of Late Raj Kumari including arrears of pension, D.A., interim relief on the pension paid for the period 1.8.94 to 8.2.96 and other admissible allowances and to give the benefit of fifth pay revision with effect from 1.1.96 in view of the decision taken by the Corporation and circulated vide Corp's O.M. No. GU26(a)/ix/ Pension 86(pt.) 011 dated 11.2.99.
(2.) THE counsel for the petitioner fairly submits that he has got all retiral benefits pursuant to the production of succession certificate expect for the family pension. The respondents are directed to pay the family pension in accordance with law within a period of two months from the date of production/receipt of a copy of this order.
(3.) THIS writ petition is accordingly disposed of without any order as to cost.;