JASBIR KAUR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Order dated 09.03.2018, passed by the learned Single Judge, dismissing the appellant's writ petition, has been impugned by filing the present intra-court appeal. Alongwith the appeal, an application seeking condonation of delay of 44 days in filing the appeal has also been filed.

(2.) Prayer in the writ petition was for quashing of order dated 03.01.2018 vide which the claim of the appellant for award of Mahavir Chakra (Posthumously) to her husband for his participation in the Indo-Pak War in the year 1971 was rejected. The contents of the letter which was impugned before the learned Single Judge, have been reproduced in the order, which we also deem appropriate to extract. The same reads as under:-

(3.) A perusal of the aforesaid communication shows that the issue was sought to be raised more than forty five years after the husband of the appellant was killed in action in the year 1971. The authorities, who were experts, have considered the matter as per policy. This Court cannot sit in appeal in the decision taken in these matters. The writ petition has rightly been dismissed by the learned Single Judge.