BABLI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 3/6/2015 (Annexure P-3) whereby recovery of Rs.1,73,536.00 was ordered to be made from the petitioner. The petitioner is further seeking direction to respondents authorities to restore her family pension.

(2.) On 21/11/2023, the following order was passed:

(3.) Learned counsel for the petitioner submits that son of the petitioner, as per Family Pension Scheme 1964, is entitled to pension, thus, he may be extended benefit of family pension and petitioner would not claim.