MALTI DEVI Vs. U. P. JAL NIGAM (URBAN)

JUDGEMENT

(1.) Heard Smt. Savita Jain, learned counsel for the petitioner as well as Sri Rishabh Kapoor, learned counsel appearing for respondents.

(2.) It is submitted by learned counsel for the petitioner that husband of the petitioner died while working on a class IV post under the opposite parties but have not been paid post retiral dues.

(3.) Shri Rishabh Kapoor, learned Counsel for opposite parties submits that the regularization of the petitioner with retrospective effect was cancelled, however, learned counsel for the petitioner says that irrespective of it, he is entitled to pension and post retiral benefits.