CHAVI SAHAI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Sri A.N. Sinha, learned counsel for the petitioner and Sri Ajay Kumar Upadhyay, learned counsel holding brief of Sri Kapil Dev Singh Rathore, learned counsel for the respondents.

(2.) By the order dated 30.09.2014 passed by the respondent No.3, the claim of family pension made by the petitioner has been invalidated.

(3.) The petitioner is aggrieved by the order dated 30.09.2014 passed by the respondent No.3 and has assailed the same in the instant writ petition.