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Judgment
By the present writ petition, the petitioner seeks a limited prayer for a direction to the respondent authorities to consider her grievance and decide her representation dated 17.07.2026 (Annexure P/3), seeking grant of family pension on account of the death of her husband, who died on 04.09.2014.
Learned counsel appearing for the petitioner submits that the petitioner is the wife of Late Mukhdev, who was initially engaged as a daily-wage employee and whose services were subsequently regularized in the year 2008. He submits that the petitioner's husband died in harness on 04.09.2014, and that, despite being entitled to family pension under the applicable pension rules, the petitioner has not been granted the same. He further submits that the petitioner submitted a representation dated 17.07.2026 seeking grant of family pension, but no decision has been taken thereon till date. He, therefore, prays for a direction to the respondent authorities to consider and decide the said representation in accordance with law.
Learned State counsel submits that, since the petitioner is seeking only a limited relief for consideration of her representation, if the petitioner's representation is still pending consideration, the same shall be considered and decided in accordance with law within the stipulated period.
I have heard learned counsel for the parties and perused the material available on record.
Considering the limited prayer made by learned counsel for the petitioner and taking into account the submission made by learned State counsel, this writ petition is disposed of with a direction to the respondent authorities, particularly the respondent No.3, to consider and decide the pending representation dated 17.07.2026 (Annexure P-3) submitted by the petitioner, strictly in accordance with law, preferably within a period of 30 days from the date of receipt of a copy of this order.
With the aforesaid direction, the writ petition stands disposed of.