As per case facts, the Petitioner's father retired and received pension. Upon his death, her mother received family pension until her demise. The Petitioner, a divorced daughter, applied for family ... pension, asserting dependency on her father from when she was ousted from her matrimonial home, preceding his death, although her divorce was finalized later. The Opposite Parties deemed her ineligible, returning the papers due to the divorce date and a clarification. The question arose whether a divorced daughter can claim family pension if her divorce was subsequent to the pensioner's death, despite prior dependency. Finally, the High Court, interpreting pension rules as beneficial legislation, held that the Petitioner was indeed dependent on her father at his demise and met all other eligibility criteria. The court set aside the impugned order and directed the Opposite Parties to sanction and disburse her family pension, including arrears.