RAJ KUMARI KUNWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

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

(3.) The petitioner claims to have married deceased Biswa Ranjan Prasad, after the death of his first wife in the year 2006. He superannuated while working as a Constable in Assam Rifles. The husband of the petitioner died on 21.04.2012. The authorities have refused to pay family pension to the petitioner on the ground that her husband had not got changes made in the Pension Payment Order during his life time showing her to be the wife entitled for family pension.