Alok Mathur,J.

1. Heard Sri Virendra Singh, learned counsel for the petitioners as well as Sri Vishal Verma, learned Standing Counsel for the State respondents and Ms. Harshita Mohan, Advocate holding brief of Sri Dipak Seth, learned counsel appearing for respondent no. 4.

2. By means of present writ petition the petitioners have sought direction to the respondents to make payment of family pension as well arrears of the same to the petitioners.

3. It has been submitted by learned counsel for the petitioners that the late father of the petitioners late Mohd. Hasib was working on the post of Driver in the office of Deputy Director Information and Public Relation, Directorate, U.P., Lucknow who retired from service after attaining age of superannuation on 30.11.1986 and died on 19.04.2010. The petitioners are unemployed and unmarried daughters of the late employee and they have no source of income. They were completely dependent on their late father and are after his death are suffering from great financial hardship. It is also submitted that the petitioners made several representations to the respondents for grant of family pension and despite submission of repeated representations respondents have not considered their grievance nor sanctioned family pension in their favour.

4. Learned counsel for the petitioners at this stage confine his prayer that grievance of the petitioners shall be sufficiently redressed in case respondent no. 2 is directed to consider and decide their representation with regard to grant of family pension, expeditiously.

5. Learned Standing Counsel has no objection in case suitable direction is issued to respondent no. 2 for considering and deciding petitioners representation expeditiously

6. With the consent of learned counsel for the parties, this writ petition is disposed of with liberty to the petitioners to move fresh representation before respondent no. 2 - Director, Information & Public Relation, Directorate, Hazratganj, Lucknow, for grant of family pension as well as its arrears, within two weeks from today. In case any such representation is moved by the petitioners within the prescribed period, the same shall be considered and decided by respondent no. 2, in accordance with law, expeditiously say, within six weeks thereafter and communicate the same to the petitioners.