UNION OF INDIA Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THIS Letters Patent Appeal has been filed against order dated 8.9.200 passed by a learned single Judge of this court in C.W.J.C. No. 3672 of 2001, whereby and whereunder a show -cause notice issued to the writ petitioner dated 18th October, 2000 by the Union of India was set aside and direction was issued to continue the pension in terms of its decision taken in the year 1996.

(3.) IT is not in dispute that SSS pension was already granted to the husband of the writ petitioner with effect from 31st of March, 1982 and he received the same till his death up to 1994. It is also not in dispute that after death of the husband of the writ petitioner direction was issued by the Union of India for continuation of the pension with effect from 4th September, 1996.