GYANWATI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant Special Appeal arises in respect of a judgment and order dated 19th December, 2018, passed by a learned Single Judge in Writ A No. 27354 of 2018 (Smt. Gyanwati Devi Vs. State of U.P. and Others). By the impugned judgment and order, the learned Single Judge proceeded to hold that the writ petition was misconceived and consequently dismissed the same for reasons stated therein.

(2.) This Special Appeal has been preferred by the writ petitioner.

(3.) The records reveal that the writ petitioner's husband Anjani Kumar Tiwari was a police constable working with the Provincial Armed Constabulary (in short, P.A.C.). While on duty serving the 12th Battalion of P.A.C., Fatehpur, he suddenly fell ill on 13th January, 1993, and was hospitalised at Medical College Hallett Hospital, Kanpur, where he expired on 17th January, 1993. Since the late Anjani Kumar Tiwari had expired due to illness, his widow, being the writ petitioner, was not entitled to extraordinary pension. As such, the writ petitioner was granted family pension on 17th April, 1993, which is being received by her ever since that date.