UNION OF INDIA Vs. HARULI DEVI

JUDGEMENT

(1.) Heard Sri S.B. Pandey, learned Senior Advocate/Deputy Solicitor General of India assisted by Sri Ajit Kumar Dwivedi, the learned counsel for the petitioners and perused the records.

(2.) By means of the instant petition filed under Article 226 of the Constitution of India the petitioners have challenged the validity of judgment and order dtd. 30/11/2021, passed by learned Armed Forces Tribunal, Regional Bench, Lucknow allowing the Original Application No.256 of 2020: Haruli Devi Vs. Union of India and others.

(3.) The aforesaid original application has been filed by the opposite party herein challenging the orders rejecting the payment of family pension to her and seeking a direction for payment of family pension along with its arrears with effect from 20/10/2013.