KAMPURI Vs. BSES RAJDHANI POWER LTD.

JUDGEMENT

(1.) This is a gross case where the petitioner, who is the wife of the deceased Ram Kishan, the erstwhile employee of Delhi Vidyut Board (DVB) is being made to run from pillar to post for receipt of family pension by the two respondents arrayed before me, in the matter. Respondent no.1 is the successor of DVB, which took birth on 01.07.2002, after an extensive unbundling exercise. The facts, which are necessary for the purpose of disposal of this petition are, therefore, articulated to give a brief background of the dispute in issue.

(2.) The husband of the petitioner, late Sh. Ram Kishan, retired from service on 30.04.1996. It appears, just before his retirement in 1995, departmental proceedings were initiated against late Sh. Ram Kishan on the charge of wilful/ unauthorized absence/ dereliction of duty.

(3.) It is in this background that the petitioner approached this court by way of the captioned writ petition. Initially respondent no.2 was not impleaded as a party. This court on the very first date of hearing, i.e., 08.10.2012, while issuing notice to respondent no.1, impleaded respondent no.2 as a party to the present proceedings, based on an oral application. Since then, both respondents, have filed their counter affidavit.