DEEPAK GUPTA,J. - (1.) CIVIL APPEAL NO. 11360 OF 2017 (Arising out of SLP (C) NO. 33396 OF 2011) Leave granted.
(2.) This appeal is directed against the judgment dated 25th November, 2011 passed in Review Petition No.694 of 2011, whereby the Division Bench of the Delhi High Court dismissed the review petition and refused to recall the judgment dated 29th July, 2010 passed in Letters Patent Appeal No.513 of 2010, which was dismissed, upholding the judgment of the learned Single Judge, dated 12th July, 2010.
(3.) At the outset, it would be pertinent to mention that a number of writ petitions were filed by the petitioners who were either ex-servicemen, who had suffered injuries during war or active service or had retired after rendering full service. Some of the writ petitioners like Chandro Devi (appellant herein) were family members of the deceased army personnel, who had died in war etc.;