UNION OF INDIA & ORS Vs. SHAKUNTLA SINGH

JUDGEMENT

(1.) On consideration, admitted and on consensus, taken on board for its final disposal.

(2.) Union of India and others (for short 'appellants'), being aggrieved of the judgment of learned Single Judge dated 19.05.2011 rendered in SWP No. S-650/2005, have preferred the instant Letters Patent Appeal.

(3.) It needs to be mentioned here that Ram Prakash Singh (the writ petitioner) died during the pendency of the main petition, as such, his wife Smt. Shakuntla Singh and two daughters namely Reshmi Singh and Ruchi Singh, respondents herein, were brought on record as his legal representatives. However, hereinafter the deceased shall be referred to as 'petitioner'. Since widow Shakuntla Singh, was appearing in person before us on each and every date, we requested Mr. D.C. Raina, learned Sr. Advocate, to assist this Court as Amicus Curiae for her.