RATNO DEVI Vs. UOI

JUDGEMENT

(1.) Son of petitioner, namely, Ramesh Lal while serving in 73 Battalion of the Border Security Force died in harness and his wife Sneh Lata-respondent No. 7 herein was granted Family Pension. Petitioner approached the functionaries of the Border Security Force to grant her Family Pension as respondent No. 7 is stated to have re-married. Her grievance does not appear to have been addressed to by the respondents compelling her to approach this Court seeking the following relief:--

(2.) Respondents have filed objections.

(3.) Respondents 1 to 6 in their reply contended that they had not been provided any valid/authentic documents proving the fact that respondent No. 7 widow of deceased employee has contracted 2nd marriage, therefore, in absence of any documentary evidence, the claim of the petitioner for grant of family pension cannot be considered.