KAMLA DEVI Vs. UOI

JUDGEMENT

(1.) Issuing notice to show cause on 21.7.2011, we had recorded as under:-

(2.) The facts stand noted in the said order and thus we do not reproduce the same but would simply highlight that petitioner?s husband died while on duty and the Court of Inquiry opined that the death was attributable to service and in spite thereof claim for family pension was rejected on 9.1.1995.

(3.) Petitioner questioned the rejection order by filing an appeal and sent various reminders praying that the appeal be decided and claiming that the appeal was not decided, preferred a writ petition, being CW No.16022/2006, before the Punjab & Haryana High Court praying that mandamus be issued to the respondents to decide her appeal and when told that the appeal was rejected on 6.3.2000, the High Court dismissed the writ petition as infructuous leaving it open for the petitioner to take recourse to a substantive action.