SMT EMERIS PALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned CGC for the respondents.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned Sr. counsel for the petitioner submits that the petitioner's husband was an employee in the Assam Regiment, Happy Valley, Shillong and during his lifetime, the employee in question got married to the petitioner. After the death of the petitioner's husband, the petitioner claimed the pensionary benefits, which was denied.