M.KATJU, UMESHWAR PANDEY, JJ. - (1.) HEARD learned counsel for the parties.
(2.) THE petitioner was Principal of an institute and he retired on 9.2.1988. He claimed certain amounts which were under dispute. Admittedly now the Chancellor by order dated 15.1.2003 has decided in favour of the petitioner and we are informed that that order has not been challenged and has become final. Since the petitioner has died we direct that the payment should be made to his widow in accordance with the aforesaid order of the Chancellor dated 15.1.2003 within two months from today after computation.
(3.) IF the petitioner's widow is entitled to family pension, she should also be paid the same.;