LAWS(HPH)-2007-1-27

BHAG DEVI Vs. UNION OF INDIA (UOI)

Decided On January 02, 2007
BHAG DEVI Appellant
V/S
Union Of India (Uoi) And Ors Respondents

JUDGEMENT

(1.) Bir Bahadur Singh was enrolled in R.V.C. Corps on September 28, 1951 as a "Boy" at the age of fifteen years. He was mustered as Recruit Dresser on September 28, 1953 on attaining the age of seventeen years. He retired on September 28, 1974 from the Service in the rank of Havaldar. Thereafter, he applied to the Records Office of R.V.C. Centre Meerut Cantt. on January 28, 2002, to correct the name of the nominee as "Smt. Bhag Devi" in place of Smt. "Kamla Kumari" who was shown as his wife which fact was not correct. In response thereto, Bir Bahadur Singh had received following communication from the Records Office: Tele: 647186/6611 Remount Va Pashuchikitsa Corps Abhileskh Remount and Veterinary Corps Records Post Box No.: III Meerut Cantt.-250001 R/7230083/NE-III Feb 06, 2002. No. 7230083 Dfr (Dsr) Bir Bahadur Singh Vill-Hari Kantage The - Chhota Shimla Kasumpti Distt.- Shimla (H.P.)

(2.) It is seen from your documents that you have been married to Kamla Kumari on Jan. 59 vide AFD Factory DO Part II No. 19/16/11. Accordingly, nomination has been changed.

(3.) Change of name from Kamla Kumari to Bhag Devi after lapse of 43 yrs. is not feasible at this belated stage.