BEENA D/O KURIAKKOSE Vs. THE UNION OF INDIA (UOI) REPRESENTED BY PAY AND ACCOUNTS OFFICER II AND THE CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Petitioner's husband, Shri. Moncy Joseph, was a Constable in the Delhi Police from 15/02/1989 onwards. While in service he expired on 08/11/1997, as a result of which, family pension and DCRG were sanctioned to the petitioner. While receiving those benefits, she got remarried, rendering her ineligible for continued payment of pension. However, according to the petitioner, despite her ineligibility, her minor daughter is entitled to be paid family pension and that she has not been paid her dues. It is with this grievance, the writ petition is filed.

(2.) In the statement filed on behalf of the 2nd respondent, it is stated thus:

(3.) From the above statement of the 2nd respondent, it is evident that they are not disputing eligibility of her minor daughter for receiving family pension, but only wants formalities to be complied with.