SATYA BHAMA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Application to condone the delay in preferring the appeal is not opposed and the delay is, therefore, condoned. Delay Condonation Application stands disposed of.

(2.) Heard Sri. Shailendra Nauriyal, learned counsel for the appellant, Sri. S.S. Chaudhary, learned Brief Holder appearing on behalf of the State of Uttarakhand and Mrs. Beena Pandey, learned Standing Counsel for the State of U.P. and, with their consent, the Special Appeal is disposed of at the stage of admission.

(3.) The appellant herein filed WPSB No. 240 of 2007 seeking a writ of mandamus directing the respondents to fix her family pension and pay the same along with arrears w.e.f. 26/12/1991 with 18% interest.