STATE OF UTTARAKHAND Vs. PHOOLWATI

JUDGEMENT

(1.) Delay in filing the appeal is not opposed and is, therefore, condoned.

(2.) Heard Mr. C.S. Rawat, learned Additional Chief Standing Counsel for the State appellants and Mr. Sanjay Bhatt, learned counsel for the respondent-writ petitioner and, with their consent, the present appeal is disposed of at this stage.

(3.) This appeal is preferred by the respondent in WPSS No. 894 of 2014 aggrieved by the order passed therein by the learned Single Judge on 5/3/2018. In the order under appeal, the learned Single Judge noted that the petitioner had lost her husband in the year 1988; she was granted family pension for a period of ten years but, thereafter, abruptly the same was stopped on the basis of G.O. dtd. 17/12/1965; and the validity of the said G.O. dtd. 17/12/1965 was considered by this Court in 2004 (1) U.D. 603 in the matter of 'Smt. Parwati Pande Vs. State of Uttarakhand and others' dtd. 21/1/2004. While allowing the writ petition, and quashing the impugned order, the learned Single Judge directed the respondents to consider the case of petitioner for grant of family pension, in view of the judgment in Smt. Parwati Pande Vs. State of Uttarakhand and others, within ten weeks.