Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 7th June, 2016, passed by a learned Single Judge in W. P. 2890 (W) of 2016 (Sobha Rani Mal vs. Union of India & Ors.). By the impugned judgment and order, the learned Single Judge proceeded to set aside the order dated 18th February, 2015, issued by the concerned Section Officer together with the show cause notice dated 22nd August, 2012, along with a further direction that an order, restoring the family pension of the writ petitioner (being the respondent no. 1 herein), should be issued immediately, but not later than thirty days from receipt of the impugned judgment and order dated 7th June, 2016. Learned Single Judge further directed that the arrears should be computed and released within such period. Current pension as and when payable, was also directed to be released in favour of the writ petitioner till such time she was alive. The writ petition was accordingly allowed.
(3.) The present appeal has been preferred by Union of India through the Home Secretary, Ministry of Home Affairs, Freedom Fighters Division, New Delhi, its Under Secretary and Deputy Secretary.;