- (1.) Heard the learned counsel for the petitioner and the respondents.This writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking issuance of a direction to the respondents to pay family pension along with arrears and upto date interest to the petitioner whose husband was in service of the Central Coalfields Limited and died on 28.9.2002, but even then the amount has not been paid to the petitioner.
(2.) In substance, the petitioner is claiming pensionary benefits payable to her husband with arrears and interest .Respondent no. 5 has filed counter affidavit . In para 5 it is stated that the pension claim including arrears of petitioner has already been settled at the rate of Rs. 1162/- per month on 22.7.2008 and the same has been sent to be credited in the savings bank account of the petitioner at the SBI, Bhandaridih Branch. The arrears of pension has also been settled to the tune of Rs. 76,248/- which has also been sent to be credited in savings bank account of the petitioner.
(3.) Now, in view of the aforesaid averments made in the counter affidavit, there is no dues towards the respondent no.5 and thus the grievance of the petitioner has been redressed. Learned counsel for the petitioner could not demonstrate any further amount which is due for payment to the petitioner by the respondent no. 5. In this view of the matter, this writ petition is liable to be dismissed as infructuous.No order as to cost.;