SEEMA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner states that the petitioner herein is the widow of ex-serviceman and claims that her deceased husband is similarly placed to the petitioners in Brijlal Kumar v. Union of India and others connected petitions 2020 SCC OnLine Del 1477 and the petitioners in Govind Kumar Srivastava v. Union of India, 2019 SCC OnLine Del 6425 (DB) [against which Special Leave Petition (Civil) No. 8813/2019 has been dismissed on 26/4/2019.

(2.) Learned counsel for the petitioner, on enquiry, states that the requisite No Objection Certificates (NOC) had been given to the husband of the petitioner to join the State Bank of India and seeks the same relief as claimed therein i.e. of pro rata pension and family pension after the death of her husband.

(3.) Learned counsel for the respondents fairly state that subject to the right to verification and the right of appeal to the Supreme Court against the judgment in Brijlal Kumar (supra) being saved, the petition be disposed of.