Smt. Simlesh Tomar vs State Of U.P. And 3 Others
2018 Latest Caselaw 2861 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 28572 of 2016
 

 
Petitioner :- Smt. Simlesh Tomar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Jayant Prakash Singh
 
Counsel for Respondent :- C.S.C.,Anand Prakash Paul,Brij Bhushan Paul
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. By way of this application the judgment dated 15.6.2016 has requested to taken in review.

2. Counsel for the State shall place on record whether the judgment dated 15.6.2016 has been implemented or not as the review petitioner has not mentioned whether the judgment has been implemented  by now or not. 

3.     State shall file its compliance, if any, on or before 5th October, 2018. The original petitioner -Simlesh Tomar  shall also place on record  the marriage certificate of her with the deceased and whether she was nominated as a person who was to receive pension on the death of the employee  as it has been stated by the first wife  that there was no divorce and Simlesh Tomar  was not legally weeded wife of Jaidev Singh Tomar.

4.     List this matter on 8th October, 2018.

Order Date :- 26.9.2018

Mukesh