SMTI HIRA MAYA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, the petitioner has sought writ directing the respondents to grant family pension/pensionary benefits of the husband of the petitioner, to her.

(3.) FROM the papers and records, this Court is not satisfied with the explanation for laches of 23 years in moving petition for family pension.