SOMWATI Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) The appellant, who sought a writ directing the payment of family pension to her as a widow of a deceased employee who was working as a Peon in the office of the Town Area Committee, Atmadpur, District Agra, is aggrieved by the dismissal of her petition on the ground of laches.

(2.) The case of the appellant is that her husband was a peon in the Town Area Committee, Atmadpur, Agra. It has been stated that he attained the age of superannuation on 31 December 1997. The grievance of the appellant is that after the death of her spouse on 5 October 2001, she was entitled to payment of family pension which, however, was not released.

(3.) The writ petition was filed in May 2015 for the release of family pension and other benefits to which the appellant would be entitled to after the death of her husband. The learned Single Judge dismissed the writ petition holding that it was barred by laches.