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Judgment
Avneesh Jhingan, J
This petition was filed seeking directions to release the service benefits and pensionary benefits of the husband of the petitioner.
The brief facts are that the husband of the petitioner Shri Rambhaj was serving at the post of Sub-Inspector in Rajasthan Police Department. He died on 01.09.2023. The petitioner filed a representation dated 29.09.2023 for release of the pensionary benefit.
The grievance raised is that till date even provisional pension has neither been fixed nor paid.
On asking of the Court Shri Manish Vyas accepts notice on behalf of Respondent No. 1 and 2 and Mr. Sudhir Tak accepts notice on behalf of Respondent No. 3.
In order to avoid any further delay and considering that the widow is surviving without provisional pension, this petition is disposed of with the directions to the respondents to decide the issue of the family pension within eight weeks from today.
It is clarified that in case there is a requisite of fulfilling formalities, the petitioner shall be granted an opportunity well in advance before eight weeks expire.