H.R. Panwar, J. - (1.) AN application being IA No. 2165/2006, learned Counsel for the petitioner submits that petitioner Ladu Lal, after filing the writ petition, expired on 30.12.2004 and he is represented by his two grandsons, viz. Rajesh Raigar and Sanjay Kumar, who are sons of petitioner Ladu Lal 's son Ram Narain and, therefore, the legal heirs of deceased petitioner Ladu Lal be substituted in place of deceased petitioner Ladu Lal.
(2.) I have heard learned Counsel for the parties. The application seeking substitution of legal heirs of deceased Ladu Lal is allowed. Amended cause title has already been filed and the same be placed at the appropriate place in the file. With the consent of learned Counsel for the parties, the writ petition is being finally heard and decided at the admission stage.
(3.) BY the instant writ petition, it is prayed that a direction be issued to the respondents to make payment of outstanding amount and grant family pension for the services rendered by deceased Ram Narain, the son of deceased petitioner Ladu Lal, who was a Lance Nayak in 10 Corps Signal Regiment (AREN), 56 APO of Indian Army.;