JUDGEMENT
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(1.) Heard learned counsel for the appellant and perused the
order impugned.
(2.) The delay in filing this appeal is condoned.
(3.) The writ application filed by the writ petitioner even
after a lapse of twenty years was entertained and reliefs
were granted to the extent of payment of family pension and
also death -cum- retirement gratuity for the period of
services rendered by the husband of this appellant.;
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