ANIL KUMAR CHOUDHARY, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondent-J.S.E.B.
(2.) This writ petition has been filed with a prayer for quashing/setting aside the decision dated 25.06.2008 as passed by the respondent No.2 whereby and where under he has rejected the claim of the petitioner for payment of retirement benefits/family pension on the ground that the service of her husband was not confirmed at the time of death and for other benefits.
(3.) Learned counsel for the petitioner submits that though several prayers have been made in the writ application, some of the reliefs prayed for, has already been given to the petitioner by the respondent. Hence, he only confines his prayer for grant of family pension to the petitioner.;