SARTAJ FATIMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Narsingh Narain Lal, learned counsel for the appellant, learned State Counsel representing the respondent nos.1 and 3 and Shri Anurag Srivastava, learned counsel representing the respondent no.2.

(2.) By filing this special appeal under Chapter VIII Rule 5 of the Rules of the Court the appellant-petitioner has questioned the validity of the order dtd. 20/2/2023 passed by the learned Single Judge whereby Writ-A No.37360 of 2018 filed by her has been dismissed and her claim for family pension has not been acceded to.

(3.) Before adverting to the rival submissions made by the learned counsel representing the respective parties, we may note certain facts, which are necessary for appropriate adjudication of the issues involved in this special appeal.