INDRAWATI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Case called out in the revised list.

(2.) The present writ petition has been filed by the Petitioner, inter-alia, praying for payment of suitable compensation as well as for Special Family Pension and Children Allowance according to the relevant Rules with effect from the date of desertion order dated 16-12-1988, and further for quashing the dismissal order dated 28-04-1992 in respect of the husband of the Petitioner, namely, Nand Kishore Singh, who was serving in Armoured Corps and was posted in 43 Arm Regiment C/o 56 APO.

(3.) Thus, the subject matter of the Writ Petition pertains to service matter in respect of the husband of the Petitioner who was a member of the Armed Forces covered by the Army Act, 1950.