SUNITA CHHAKARA Vs. DIRECTOR NSIT & ANR.

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner/Smt. Sunita Chhakara seeks the relief of quashing of the impugned order dated 25.10.2016 issued by the respondent no.1, being the employer of the late husband of the petitioner namely Sh. Dhirender Kumar Chhakara, and by which impugned order the petitioner has been denied the entitlement of family pension. This impugned order dated 25.10.2016 reads as under:- "Neta ji Subhash Institute of Technology Azad Hind Fauz Marg, Sector-3, Dwarka New Delhi-110078 No. F.95(311)/2016/Legal/NSIT/1975-1980 Date 25/10/2016 ORDER

(2.) The Director (TTE), Dte. Of Trg. and Tech. Edn., GNCTD Delhi

(3.) Dy. Registrar (A/cs)/(Admn)