IN THE SUPREME COURT OF INDIA            CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO.4135 OF 2009  (Arising out of SLP(C)No.17346 of 2008)    

STATE OF RAJASTHAN & ORS.                          .....APPELLANT(S)

VERSUS

MAHENDRA KANWAR & ANR.                             ....RESPONDENT(S)

  O  R  D  E  R

Leave granted.    The High Court by the impugned order has only directed the authorities to consider the  

case of the respondents for grant of family pension if payable to them.  In these circumstances,  

we are not inclined to interfere with the impugned order.  The appeal is accordingly dismissed.  

 There shall be no order as to costs.  

                .............................J.                            ( TARUN CHATTERJEE )

                .............................J.                            ( R.M.LODHA )

NEW DELHI; JULY 6, 2009.