RANJIT KAUR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) On the asking of the Court, Ms. Ranjana Shahi, Central Government Standing Counsel accepts notice on behalf of Assistant Solicitor General. Keeping in view the nature of controversy, this petition is disposed of at the motion stage with the consent of learned counsel for the parties.

(3.) Petitioner's husband Amrik Singh No. 3392598 was serving in the Indian Army. While on casual leave, he died on 17.7.1995. The family pension claim of the petitioner was forwarded to CDA (P) Allahabad vide letter dated 10.11.1995 (Annexure P2). An amount of Rs. 375.00 per month was sanctioned as ordinary family pension with effect from 18.7.1995 vide PPO No. F/NA/ 707/96. The petitioner claims that she was entitled to special family pension and her claim for special family pension was again recommended vide letter dated 9.4.1996 from Record Office. This claim, however, was rejected vide letter dated 1.7.1996 by PCDA (P) Allahabad vide rejection order dated 24.6.1996. The petitioner was advised to file an appeal. In the meantime, the petitioner re-married with Shri Surjit Singh, the real brother of her late husband on 18.7.1995 and on that basis the family pension of the petitioner was stopped vide letter dated 29.7.1996. Against the aforesaid order, an appeal was preferred by the petitioner on 2.9.1996. The said appeal was rejected as communicated vide letter dated 23.10.2001. The petitioner kept on making representations thereafter also. The petitioner till date did not receive any response or reply of her application and never communicated the rejection of her appeal.