Raeesa Khatoon vs State Of U.P. And Another
2023 Latest Caselaw 20275 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:154114
 
Court No. - 34
 

 
Case :- WRIT - A No. - 11998 of 2023
 

 
Petitioner :- Raeesa Khatoon
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Ikram Ahmad,Asar Mukhtar
 
Counsel for Respondent :- CSC
 

 
Hon'ble Ajit Kumar,J.

1. Heard learned counsel for the parties.

2. Petitioner is claiming family pension being widow daughter of deceased employee whose widow was earlier receiving pension and died in the year 2007.

3. Learned counsel for the petitioner submits that the petitioner becoming widow became entitled to family pension under the Government Orders dated 08.08.1986 and 03.12.2012.

4. Learned Standing Counsel for the State submits that as per the latest Government Order issued on 01.07.2014 a daughter getting widow after the death of mother would not be entitled to family pension. It is also argued that in view of the judgment of this Court in the case of Laxmi v. Canara Bank and 2 others passed in Writ A No.4339 of 2022 on 05.05.2022, the financial status and background otherwise of the widowed daughter shall also be taken into account while considering her claim for family pension.

5. In the considered view of the Court, the representation regarding claim of family pension set up by the petitioner dated 03.10.2020 since is already engaging attention of the competent authority, namely, Senior Superintendent of Police, Budaun, let it be decided as expeditiously as possible preferably within a period of three months from the date of production of certified copy of this order in accordance with law.

6. Needless to add, the order to be passed by the competent authority shall be reasoned and speaking one.

Order Date :- 2.8.2023

Deepika