SAROJ DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the respondents has handed over a copy of the communication dated 28th June, 2013 whereby the respondents have communicated the recalculation and re-fixation of the pension which is found admissible to Smt. Saroj Devi, widow of Late Shri Chamru Oraon. Learned Standing Counsel for the Central Government has also handed over a copy of communication dated 21st June, 2013 received by him from the Directorate General of the Central Industrial Security Force in order to explain the circumstances in which the delay occurred in making payment of the extraordinary pension to the petitioner.

(2.) So far as the writ petition is concerned, the respondents have disclosed the following facts:-

(3.) The petitioner has stated that the deceased was an able bodied officer who had served the respondents for a period of more than 23 years and that the deceased had actually drowned when he was on duty when he was posted at BhagaBandh, Dhanbad, Jharkhand.