MANJU SHARMA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) There is delay of 107 days' in filing the Appeal.

(2.) In the circumstances of the case, after hearing the learned counsel for the parties, we are inclined to condone the delay, which is not opposed. Accordingly, the application for condonation of delay is allowed and the delay in filing the appeal stands condoned.

(3.) Appellant is the fifth respondent in the writ petition. The writ petitioner was the wife of one Mr. Arun Kumar Sharma, who was working as a Pharmacist in the Medical & Health Department. He passed away on 17.12.2014. The appellant, it appears, was arrayed as a person, who claims to be the second wife of Mr. Arun Kumar Sharma. The writ petition was filed seeking directions to the respondents to grant/ sanction the family pension in favour of the writ petitioner and to release the dues of her late husband in the form of Gratuity, Leave Encashment, Group Insurance, C.P.S.N. and also to direct the respondents to provide employment to the petitioner on compassionate ground under the Dying-In-Harness Rules.