REGENT COMPUTRONICS PVT. LTD.

Rukhminbai Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MUKUND LAL BHANDARI VS. UNION OF INDIA [REFERRED TO]
GURDIAL SINGH VS. UNION OF INDIA [REFERRED TO]
WEST BENGAL FREEDOM FIGHTERS ORGANIZATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. BIKASH R. BHOWMIK [REFERRED TO]
STATE OF TAMIL NADU VS. A MANICKAM PILLAI [REFERRED TO]
TUKARAM S O RAMJI KOLI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. NAMDEO [REFERRED TO]
RAMKISHAN NARHARI SANGEWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. A. ALAGAM PERUMAL KONE [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel for the Parties.

(2.) By this writ petition the petitioner Smt. Rukhminbai, widow of Asaram Daulatrao Kale who died on 5 April 2017, claims to have been entitled to be conferred with benefits of Pension which, according to her, should have lawfully accrued to her deceased husband Asaram, during his life time, under the "Swatantrya Sainik Sanman Pension Scheme, 1980" (the 'Scheme' for short).

(3.) The material averments in the petition may be summarized as under:

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RUKHMINBAI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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