SARITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) In para6 of the writ petition specific statement has been made by the petitioner that after the death of the husband of the petitioner namely, Hari Nandan Choudhary, the petitioner being the wife of the deceased employee was sanctioned full amount of family pension and the same was being paid to her. In support of that statement, the petitioner has annexed a document contained in Annexure1 to the writ petition.

(3.) From perusal of Annexure1 to the writ petition, it appears that the said pension paper was issued in favour of one Shyama Devi and not in the name of the petitioner Sarita Devi.