LAWS(PAT)-2009-8-134

VIDYA DEVI Vs. UNION OF INDIA & ORS

Decided On August 06, 2009
VIDYA DEVI Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) As prayed for on behalf of the petitioner, let Director General, Border Security Force, Pushpa Bhawan, Madan Giri, New-Delhi-62 be added as Respondent No. 6.

(2.) Heard learned Counsel for the petitioner and the State.

(3.) The claim of the petitioner is for payment of Family Pension upon death of her son who was working as a Constable in the Border Security Force.