KUSUM VIOLET Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) ON 13th October, 2011, following order was passed by this Court: -

(2.) IN spite of several calls, none has entered appearance on behalf of the petitioner. It is also not disclosed what steps have been taken. The petitioner has prayed for the following reliefs: -

(3.) RESPONDENTS in their reply have clarified that petitioner is required to and has been requested to furnish complete documents with regard to disbursement of retiral benefits/ family pension towards the service rendered by the petitioner's husband. It is also clarified that Office of Airports Authority of India, has already requested DGCA and Central Pay Accounts Office, New Delhi to comply with the directions issued by this Court for release of pension in the revised scale along with arrears. However, respondents have prayed for some more time to comply with the same.