RAMVATI DEVI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the order F. No. 132/36/UK/2015-FF (NZ), dated 16.11.2015 (annexure-1), passed by respondent/Under Secretary to the Union of India, New Delhi. A further prayer has been made to command the respondents to pay the family pension of the petitioner regularly along with arrears.

(2.) The petitioner was wife of late Motiram. After the death of Motiram, Fateh Singh, who was the cousin of Motiram, accepted her as his spouse. On the basis of the same, she was getting pension, w.e.f., 01.04.2009 till October, 2015.

(3.) On the basis of such a report, the respondent no.1 & 2 stopped family pension to the petitioner. Hence present writ petition.