Anil Kumar, J. - (1.) Heard Sri R.B. Srivastava, learned counsel for the appellant, Sri Lalit Shukla, learned counsel for respondents and perused the record.
(2.) By means of present special appeal, appellant/Smt Nisha Srivastava has challenged the judgment and order dated 17.12.2013 passed in Writ Petition No. 5127 (SS) of 2005 (Smt. Nisha Srivastava Vs. Barabanki Gramin Bank and another).
(3.) Sri R. B. Srivastava, learned counsel for appellant submits that the facts which are in brief of the present case are that Sri Rajesh Kumar Srivatava (deceased, husband of appellant/Smt. Nisha Srivastava) was appointed as Clerk-cum-Cashier on 21.08.1984 in the Barabanki Gramin Bank, Barabanki, Branch Civil Line, Deva Road, Barabanki. In the month of June, 1993, he fell seriously ill and due to prolong illness died on 01.10.1996.;