SUNEHRU DEVI Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) THIS writ petition has been filed by the Petitioner for the grant of following reliefs:

(2.) FACTS as they emerge from the pleadings of the parties, as also regarding which the parties are not at variance need to be briefly noted.

(3.) PETITIONER claims that since nothing was heard from her husband, she lodged a report at Police Station Dhalli on 4.8.1995. Petitioner vide Annexure P -2 asked the Complaint Advisory Board to give family pension, gratuity, AFPP Fund, AGI benefits and terminal credit balance besides looking into other prayers made by her.