Punjab-Haryana High Court
Raj Karni Alias Sumitra Devi vs Union Of India And Others on 18 September, 2008
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta, Rajan Gupta
CWP No. 16595 of 2008 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No. 16595 of 2008
Date of decision: September 18, 2008
Raj Karni alias Sumitra Devi --- Petitioner
Versus
Union of India and others ---- Respondents
CORAM: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Mr. Justice Rajan Gupta
Present: Mr. Vipin Mahajan, Advocate, for the petitioner
Ashutosh Mohunta, J.
The petitioner is widow of Late Jameet Singh, Ex- Sepoy , who expired on 9-5-2007. The petitioner prays that being widow of an Ex-Sepy, who was serving the Army, she is entitled for family pension.
Counsel submits that the petitioner has already served a legal notice ( Annexure P7) upon the respondents, which has not been decided so far.
Notice of motion.
On our asking, Mr. Navin Chopra, Addl. Central Govt. Standing Counsel for Union of India accepts notice. CWP No. 16595 of 2008 2
After hearing counsel for the parties, we dispose of the present writ petition with direction to respondents No.2 and 4 to decide the legal notice ( Annexure P7) of the petitioner in accordance with law within a period of three months from the date of receipt of a certified copy of this order.
[Ashutosh Mohunta] Judge [Rajan Gupta] Judge September 18, 2008 `ask'