KAMLABAI GOGATE Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a petition which echoes the cry of a widow who has been thrown on the thorns of her life and left to bleed.

(2.) THE petitioner, after having unsuccessfully run from pillar to post with the administrative authorities in the matter of the post-retirement benefits of her late husband, who had retired on 13th April, 1968 and expired in the year 1973, but could not get the said benefits in his lifetime, has knocked the door Of this Court to seek justice.

(3.) ON 25th June, 1984 when this petition came up for hearing on the question of admission, Shri M. L. Modi, Additional Government Advocate, took notice of the petition, realising the urgency of the petition and undertook to file the return by 30th of june, 1984. This could not be done on this date and for which an application I. A. No. 2841 of 1984 was filed by the Deputy Government Advocate Shri R. A. Roman, stating: