ANIL R.DAVE, J. - (1.) Leave granted.
(2.) The learned counsel appearing for the respondents waived service of notice and at the request of the learned counsel, the appeal was heard on the same day.
(3.) Being aggrieved by an Order dated 21st April, 2015 passed by the High Court of Punjab & Haryana at Chandigarh in C.R. No.6012 of 2014, the widow of a government employee has approached this Court with a grievance that she is not being paid full pension in accordance with the provisions of the Family Pension Scheme, 1964 (hereinafter referred to as 'the Scheme') of the Government of Punjab.;