UNION OF INDIA Vs. SAVITRI DEVI MEHTA

JUDGEMENT

(1.) Delay in filing the appeal is condoned.

(2.) The Appellants have preferred this appeal, under Clause X of the Letters Patent, against the judgement and order dated 8/11/1995 passed by a learned Single Judge allowing C.W. No.3427/94.

(3.) The deceased husband of Respondent No.1 (and father of the other Respondents) was enrolled in the Army as a Civil Storeman in the Mobile Military Workshop on 2/12/1941. He remained in temporary service till 2 1/03/1945. He was re-enrolled as a Combatant Hawaldar Storeman under the combatisation scheme and continued to serve in the Army till his discharge on 17/06/1953.