SUKHJEET KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner challenging the order dt.29/4/2016 (P8) passed by respondent No.4 [Central Administrative Tribunal, Chandigarh (for short'the Tribunal')] rejecting the claim for family pension made by the petitioner. One Sh.Mohinder Singh initially enrolled in the Indian Air Force as a Combatant Member on 4/1/1964.

(2.) On 21/11/1971, he was discharged from services on medical grounds and was granted disability pension @ 20% for life. Thereafter, Sh. Mohinder Singh rejoined the Air Force Service as a Civilian Employee.

(3.) Subsequent thereto, on 26/6/1974, the petitioner got married to him. On 27/3/1975, Sh. Mohinder Singh unfortunately expired while in service. Out of the wedlock, a female child was born on 5/4/1975. Vide Annexure P1, the petitioner was sanctioned family pension on 17/7/1976.