WPSS/274/2022
2022 Latest Caselaw 287 UK

                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                   COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPSS No.274 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Shailendra Nauriyal, Advocate, for the petitioner.

Mr. P.C. Bisht, Standing Counsel, for the State of Uttarakhand.

Mr. Kailash Arya, Advocate, holding brief of Mr. Gopal K Verma, Additional CSC, for the State of U.P.

The petitioner in the present writ petition had prayed for the following reliefs:-

"(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to sanction the family pension in favour of the petitioner in terms of Govt. Order dated 08.03.1978 and G.O. dated 03.12.1991."

(ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to grant arrears of family pension to the petitioner as her family pension has been stopped by the respondent authorities.

(iii) Issue any suitable writ, order or direction, which this Hon'ble Court may deem fit and proper on the basis of the facts and circumstances of the case.

(iv) Award the cost of the petition to the petitioner."

The petitioner contends, that the issue involved in the writ petition stands covered by the direction which were issued by this Court in the judgment dated 05.12.2020 as rendered, in Writ Petition (S/S) No.1605 of 2020.

Considering the aforesaid fact, which is not disputed by the Standing Counsel, that the issue stands covered which was the subject matter of the Writ Petition (S/S) No.1605 of 2020, this writ petition too would stands disposed of in terms of the judgment dated 05.12.2020.

(Sharad Kumar Sharma, J.) 18.02.2022

NR/