JYOTSNA DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Jyotsna Dwivedi, Petitioner in person and Mr. Goolam E. Vahanvati, Learned Solicitor General of India, Mr. T.S. Doabia, learned Senior Counsel, Mrs. Shobha Dikshit, learned Senior Counsel and Mr. Avatar Singh Rawat, learned counsel for the respondents.

(2.) The Writ Petition was filed under Article 32 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to ensure that the promise of welfare packages made to the widows of the martyars of the Kargil war are fulfilled promptly.

(3.) During the pendency of the writ petition, several orders were passed by this Court issuing various directions. Several opportunities were given to the parties. At the request of the learned counsel for the States, permission was granted to file affidavits.