SHANTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Amit Shrivastava, learned senior counsel along with Mr. Kunal Tiwary, learned counsel for the petitioner, Dr. K. N. Singh, learned Additional Solicitor General along with Mrs. Kanak Verma, learned CGC for the Union of India and Mr. Mritunjay Kumar, learned counsel for the Bank.

(2.) The question for consideration before this Court is with regard to the entitlement of the petitioner for grant of Special Family Pension and Ex-gratia on account of death of the petitioner's husband attributable to Military Service.

(3.) The petitioner, wife of late Bhubaneshwar Singh, by invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India seeking issuance of a writ in the nature of mandamus commanding the respondent authorities for grant of Special Family Pension and Ex-gratia in favour of the petitioner along with arrears of Special Family Pension with appropriate interest for the extra ordinary delay and lapses on behalf of the authorities on account of the reason that the death of the petitioner's husband was attributable to his Military Service.