SANTRA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court for quashing orders dated 25.06.1996 and 12.10.2003 whereby claim of special family pension of the petitioner was rejected.

(2.) Jage Ram, husband of the petitioner died on 13.11.1995 on account of Obstructive Jaundice. The petitioner claimed special family pension on account of death of her husband. The claim of special family pension was declined vide communication dated 25.06.1996. Liberty was given to the petitioner to file appeal against the said decision within six months. The petitioner relies upon communication Annexure P3 dated 12.10.2003. The said communication is inter- departmental communication sent by Jat Regiment Abhilekh Karyalaya to the Director General of Infentry, New Delhi wherein it is mentioned that the petitioner has been granted ordinary family pension vide PPO dated 04.07.1996. Therefore, no more revision is required in her case. It was thereafter the petitioner filed an appeal on 25.07.2006.

(3.) Today, learned counsel for the respondents has pointed out that appeal filed by the petitioner has been accepted and the petitioner has been granted special family pension w.e.f. 26.07.2003 i.e. 3 years prior to date of appeal, as admissible under the Rules.