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Judgment
5 paragraphs · 158 wordsNamit Kuumar, J
By way of present writ petitionn, petitioner is seeking a writ in the nature of mandamus directing the respondents to grant her family pension andd other pensionary benefits siince the date of death of her husband i.e. 16.01.2005. She has also prayed for interest on the delayed payment.
Learned State counsel, who appears on receipt of advance copy of thee petition, on instructions from Lal Singh, concerned Branch Assistant annd in terms of order dated 28.11.2025 passed by this Court, submits thatt all the retiral dues of the petitiooner have already been released, including the family pension, and the said fact has been concealed by the petitioner.
Faced with this situation, learned counsel for the petitioner wishes to withdraw the present petition with liberty to file a fresh petition on the same cause of action for claiming interest on the delayed payment of retiral dues.
Dismissed as withdrawn with aforesaid liberty.