RAJMATI DEVI @ CHINTA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Advocates extensively. With the consent of the learned Advocates, the Appeal is heard and decided today. Re. Interlocutory Application No. 4757 of 2011. The delay of 127 days occurred in filing the Letters Patent Appeal is condoned. Interlocutory Application stands disposed of. Re. Letters Patent Appeal No. 1044 of 2011.

(2.) Feeling aggrieved by the order dated 25th November 2010 made by the learned single Judge in above CWJC No. 10726 of 2008, the respondent no. 9, Smt. Rajmati Devi @ Chinta Devi has filed this Appeal under Clause 10 of the Letters Patent.

(3.) The respondent no. 9 herein, Smt. Chinta Devi filed the above CWJC No.10726 of 2008 for a direction to the respondent Union of India to pay family pension to the said respondent no. 9, the writ petitioner, on the demise of her husband Sri Ved Prakash Rai, a Sepoy in the Indian Army.