RATNA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of this writ petition, moved under Article 226 of Constitution of India, a mandamus has been sought commanding the Respondents to grant pension to the husband of Petitioner, Pioneer Amar Singh (since deceased) from the date of his discharge from Army.

(2.) BRIEF facts of the case, as narrated in the writ petition are that Late Shri Amar Singh, husband of the Petitioner, joined Indian Army in the year 1961, as Pioneer (Sepoy) with service No. 7998286. His date of birth was 11 -03 -1943. At the time of enrolment in Army, he was hale and hearty with good character but during his tenure of service, he became mad due to neurotic depressive reaction and on account of this disability, discharged from service on 05 -06 -1972. Shri Amar Singh, ultimately died on 24 -06 -1992. Petitioner, widow of the deceased, pulling on her days with four children, without any financial assistance. She made representation in 1992 regarding pension of her husband but to no avail. Hence this petition.

(3.) THIS writ petition was filed before Allahabad High Court in 1993 and received by transfer to this Court under Section 35 of U.P. Reorganization Act, 2000, for its disposal.