LAWS(DLH)-2019-9-224

UNION OF INDIA Vs. KUNTESH

Decided On September 18, 2019
UNION OF INDIA Appellant
V/S
Kuntesh Respondents

JUDGEMENT

(1.) Exemptions are allowed subject to all just exceptions.

(2.) Applications stand disposed of.

(3.) The present petition is directed against order dated 31.01.2018 passed by learned Central Administrative Tribunal by which O.A. 4226/2015 filed by a 39 year old widow seeking grant of family pension has been allowed.