RATTANI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment and order, dated 9th May, 2013, passed by the writ Court in CWP No. 4161 of 2012 -G, titled as Rattani Devi versus State of Himachal Pradesh and others, whereby the writ petition filed by the writ petitioner -appellant came to be dismissed (hereinafter referred to as "the impugned judgment").

(2.) THE impugned judgment, on the face of it, is illegal and needs to be set aside for the following reasons:

(3.) THE writ Court dismissed the writ petition only on the ground that the writ petitioner -appellant has been acquitted by the Apex Court on 4th February, 1993 and the writ petition was filed on 29th May, 2012, that too, without discussing the object of grant of family pension and the right of the writ petitioner -appellant to claim family pension.