SUKARMA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present writ petition praying that the family pension, which was being initially paid to her and was stopped, may be directed to be paid to her.

(2.) THE facts of the case are that the husband of the petitioner Sh. Roshan Lal Rathore was employed in the Indian Navy as Petty Officer and he died on 12th February, 1972. The family pension was released in favour of his widow, the present petitioner, on 28th February, 1973. The petitioner drew the pension up to 28th February, 1977 and no pension was paid to her from March, 1977 onwards. It appears that the family pension of the petitioner was discontinued on the ground that the she had re-married.