Tejinder Singh Dhindsa, J. - (1.) CM No.5751 of 2011 On account of the averments made in the application, the delay of 76 days in filing the Letters Patent Appeal is condoned. CM No.5752 of 2011
(2.) C.M. allowed. Annexures A1 and A2 are taken on record. LPA No.2137 of 2011
(3.) The Uttar Haryana Bijli Vitran Nigam Limited has directed the present Letters Patent Appeal against the judgment dated 3.8.2011 passed by the learned Single Judge in Civil Writ Petition No.727 of 2010 whereby the widow of deceased Zile Singh, Assistant Lineman, has been allowed benefit towards financial assistance in case she exercises her option in the same terms as referred to in the case of Sushila Devi v. State of Haryana and others, 2009(3) SCT 715.;