WAHID BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties. As short question is involved, petition is taken up for final disposal forthwith, by consent.

(2.) The relief claimed in this petition filed under Article 226 of the Constitution of India against the respondent is to extend pensionary benefit to the petitioner with 18% interest along with cost and expenses of the litigation.

(3.) The petitioner had purportedly applied for pensionary benefit on 27-5-1997 under category disabled dependent of the deceased employee. According to the petitioner, her disability was chronic and was by birth rendering her incapable of earning her own livelihood.