- (1.) Leave granted.
(2.) Heard the learned counsel appearing for the parties.
(3.) By virtue of the impugned judgement, the High Court has directed the appellants to consider the case of the respondent, whose son was a member of the Central Reserve Police Force and who could not render his full service for the entire term so as to avail pension. The respondent-mother is not being paid any amount by way of family pension.;