UNION OF INDIA Vs. SMT. JAGDAMBA DEVI

JUDGEMENT

(1.) The Union of India in the Ministry of Home Affairs has preferred this Intra-Court appeal against the judgment and order dated 11.01.2011 passed by the Honourable Single Judge of this Court in C.W.J.C. No.816 of 2008, whereby he allowed the writ petition filed on behalf of private-respondent no.1 by setting aside the order of the Central Government dated 15.11.2006, declining to grant dependent family pension under Swatantrata Sainik Samman Pension Scheme, 1980. The private-respondent no.1 has appeared and has been heard at length.

(2.) There is delay in filing the appeal. In view of the fact that earlier an appeal was filed in time but because of technical defect the same was permitted to be withdrawn. Thereafter, the present appeal has been filed with the leave of the Court. The delay is condoned in filing the appeal.

(3.) Heard the parties and with their consent, this appeal is being disposed of at this stage itself.