SANDHYA SHARMA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) BY filing this Original Application the applicant has sought for direction to the respondents 'to consider the representation dated 30.12.2013 to implead the name of his divorcee daughter in the office record/pension of the deceased employee i.e. father of applicant namely late Shri Vidhyadhar Sharma'.

(2.) THE father of the applicant was working under the respondent No. 3 as Chargeman Grade -I(Tech). He superannuated on 31.5.1984 and was getting pension till his death on 29.7.2009. The mother of the applicant pre -deceased her father on 29.3.1983.

(3.) HEARD the learned counsel for the parties and carefully perused the pleadings of the respective parties and the documents annexed therewith.