BIMLA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER Bimla Devi is widow of late Sepoy Amar Singh of Punjab Regiment, who laid down his life on 22nd September, 1965, during Indo Pak War. Petitioner was granted special pension. On her remarriage special pension was withdrawn and instead was granted normal family pension permissible under the Pension Rules. Family pension was also withheld/stopped w.e.f. 1st February, 1972.

(2.) THE petitioner by this writ petition prays for quashing of the orders/communications as communicated to her vide Annexures P l and P 2.

(3.) JHARU Ram in January, 1966 made a representation that the petitioner had remarried one Dalipa Ram of village Ansoli and had given birth to a son from her second husband and has become ineligible for special family pension and therefore the entire special family pension should be made payable to him.