Madhya Pradesh High Court
Union Of India vs Nirmala Rajput on 11 July, 2023
Author: Sheel Nagu
Bench: Sheel Nagu
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MP No. 3192 of 2022
(UNION OF INDIA AND OTHERS Vs NIRMALA RAJPUT)
Dated : 11-07-2023
Shri Gopi Chourasia - Advocate for the petitioners.
Shri Deepak Sahu - Advocate for the respondent.
Learned counsel for respondent is unable to satisfy this Court that respondent falls within the definition of unmarried daughter, widowed daughter or divorced daughter at the time of death of her mother which took place on 11.05.2017.
However, reliance is placed by learned counsel for respondent on a Division Bench decision of Bombay High Court in Union of India and another Vs. Usha Eknath Patil, 2018 SCC OnLine Bom 8456, arising out of service in the Railways, by which the High Court while upholding the order of Central Administrative Tribunal, Nagpur Bench, upheld the right of daughter therein, who was attended with circumstances similar to the circumstances herein.
Learned counsel for employer seeks and is granted time to argue the matter.
List after four weeks.
(SHEEL NAGU) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
Sateesh
Signature Not Verified
Signed by: SATEESH
KUMAR SEN
Signing time: 7/12/2023
11:56:24 AM