RAJNI VOHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, the widow of Late Lt.Col.N.K.Vohra, has challenged the order dated 27.3.1991 and the order dated 18.11.1991 rejecting her claim for the grant of special family pension.

(2.) The facts necessary for the purpose of disposal of the case can be noticed thus:

(3.) The petitioner's husband had undergone pre-commission training and was absolutely fit and suitable to hold permanent commission in the Army and he was taken in on the 30th of June, 1963. In 1976, he was admitted in the hospital and it was diagnosed by the doctors that he was suffering from the disease of inferior infarction and was placed in low medical category and it was opined that he was not to be employed in high altitude and in extreme cold climate areas. Before this, the deceased was employed in high altitude in J & K ares till the year 1975.