SAVITRI DEVI Vs. ACCOUNTANT GENERAL (A&E) PUNJAB

JUDGEMENT

(1.) Present application has been filed for condonation of delay of 272 days in filing the appeal.

(2.) Notice of the application was given to the respondents on 26/5/2015.

(3.) Though reply to the said application has been filed but no objection qua the condonation of delay has been raised as only the facts of the present case has been mentioned qua the entitlement of the appellant for the family pension.