SUMANLATA GUPTA Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) With consent, the petition is heard finally.

(2.) Non-grant of family pension to the petitioner is the cause for present writ petition under Article 226 of the Constitution of India.

(3.) Petitioner's husband Shri Rajkumar Gupta (since deceased) after working for nearly 40 years with the Punjab National Bank retired on attaining the age of superannuation on 30.6.1988, from the post of Regional Manager. He expired on 22.9.1988.