CHARUMATI Y KATAKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard learned counsel Mr. G.M. Joshi, appearing for the petitioner and Mr. Shakeel A. Qureshi appearing for respondents.

(2.) THIS writ petition has been filed challenging the order passed by the Central Administrative Tribunal, Ahmedabad bench Ahmedabad, dated 9th May 2003 passed in Original Application No. 505 of 2002, whereby the claim of the petitioner for grant of pensionary benefits to her deceased husband, has been rejected.

(3.) THE deceased husband of the petitioner was retired on 5th March 1980 and expired on 23rd December 1997.