SAVITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is the second round of litigation and unfortunately as reflected in the order dated 7.1.2011, when WP(C) No.7518/2008 filed by the petitioner was disposed of, the petitioner was found knocking at the wrong door and obviously the door would not open.

(2.) HUSBAND of the petitioner was employed as a Pioneer and earned promotion as a Painter under General Road Engineering Force (GREF).

(3.) DECISION has been conveyed to the petitioner under cover of order dated 9.3.2011 holding that since death of late Painter Roshan Lal i.e. husband of the petitioner was not arising out of and in course of employment, death being covered under category ,,A of CCS (Extraordinary Pension) Rules, admissible family pension to the petitioner would not be as per said rules and that the admissible pension would be under the CCS (Pension) Rules 1972, which was being paid.