RESHMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the order dated 15 July, 2002 in C.W.J.C. No. 13322 of 2002: Mostt. Reshma Devi vs. The State of Bihar & Ors.

(2.) THE submissions in the appeal are best summed up in the submissions made by learned counsel on behalf of the appellant that if the learned Judge deciding the writ petition did not have any facts before him then there was no question on the applicability of the decision which has been cited in the order.

(3.) THE issue in the writ petition was whether the petitioner could claim family pension. Clearly, her husband died in 1973. A petition was being filed before the High Court after 28 years.