REENA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the Union of India and learned counsel for the respondents no.2 to 4.

(2.) The petitioner has moved the court for the following reliefs:

(3.) The petitioner claims to be the wife of Saryu Singh, who retired from the employment of the respondent no. 2 on 30.04.1990. It is claimed that the first wife of Saryu Singh died on 28.12.1992 and the petitioner was married to him on 25.12.1994. The husband of the petitioner died on 17.07.2016. The petitioner's claim for family pension has been refused by the authorities on the ground that the fresh P.P.O. was not filed by the husband in terms of Rules 54(16) of the Central Civil Services (Pension) Rules, 1972 (hereinafter referred to as the "Rules").