- (1.) Heard Sri Manish Chandra Tiwari, learned counsel for the petitioner and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents.
(2.) Counter affidavit is already on the record. Learned counsel for the petitioner states that he does not want to file the rejoinder affidavit.
(3.) The petitioner is the widow of late Vidyadutt Raturi. The said Vidyadutt Raturi is stated to have killed in an accident by a train while crossing the railway tracks on 10.08.2011. The petitioner has claimed extraordinary pension and by the impugned order dated 21.11.2014 her claim has been rejected.;