S. KAMALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the writ petition has filed this review petition seeking to review the order dated 6.8.2009 passed in W.P. No. 8974 of 1998.

(2.) The petitioner filed the writ petition to quash the proceedings of the first respondent rejecting the request of the petitioner to grant pension on the ground that she did not possess the required ten years of service.

(3.) In the said writ petition, this Court, by order dated 6.8.2009 observed as under: