JANKI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave to appeal is granted.

(2.) The present special appeal is directed against judgment dtd. 29/7/2022 passed by the learned Single Judge in WPSS No.601 of 2015. The learned Single Judge has allowed the writ-petition preferred by the respondent-Smt. Sunita, who is widow of the deceased-Suresh Kumar.

(3.) The husband of the respondent died on 4/8/2014. The appellant is the mother of the deceased. The respondent-Smt. Sunita claims family pension being the widow of the deceased. There are two children of the deceased, who are with the mother.