- (1.) The petitioner is aggrieved by the order dated 05.02.2018 passed by the Tribunal dismissing O.A.No.1023/2017 filed by her for seeking direction to the respondents to pay her interest @ 12% per annum on the delayed payment of retiral dues including the DCRG, arrears of pension, leave encashment, GPF etc from the date the said amount was due, till the date of actual payment. The petitioner has also assailed the order dated 22.03.2018, whereby the Tribunal rejected her review application.
(2.) The facts of the case are undisputed. Late Amir Khan, husband of the petitioner had joined the Delhi Police on the post of a Head Constable (Driver) on 10.03.1968. He had solemnised his marriage thrice. Firstly, he was married to one Smt.Surya Begum. On the demise of Smt.Surya Begum, Late Amir Khan married Smt.Shamshed Begum. Smt.Shamshed Begum was suffering from cancer. On her demise, Late Amir Khan married the petitioner herein sometime in January, 1985 by exchange of garlands in the Sai Baba Mandir, Lodhi Road. Later on, the said marriage was solemnised as per the Muslim customs and ceremonies.
(3.) Admittedly, the deceased had three children from his first and second marriage (two sons and one daughter). He passed away while in service on 02.01.1998. Vide order dated 12.03.1998, followed by a reminder dated 14.05.1998, respondent no.1 called upon the petitioner to attend the office and fill-up the pensionary papers, which she finally did on 17.05.2000.;