MIRU SOREN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed by the widow of Thakur Marandi, who was an employee in the Indian Army as Sepoy on and from 21st October, 1976.

(3.) COUNSEL for the petitioner submits that the petitioner's husband has completed 15 years of service and upon completion of fifteen years of service he is entitled to pension. The relevant rules in this connection along with amendment ar