Smt Monika Yadav vs Union Of India & Ors
2023 Latest Caselaw 4232 Del

                          $~63
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                   Judgment delivered on: 17.10.2023

                          +                    W.P. (C) 13700/2023 & CM. APPL. 54093/2023


                          SMT MONIKA YADAV                                             .....Petitioner

                                                         Versus

                          UNION OF INDIA & ORS.                                    ..... Respondents
                          Advocates who appeared in this case:

                          For the Petitioner:            Mr. A.K. Trivedi and Ms. Prathana, Advocates.
                          For the Respondents:           Mr. Akshat Singh, SPC with Mr. Rudra Paliwal, ,
                                                         Advocate.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondents to incorporate the name of the petitioner in the service record as legally wedded wife of deceased Constable Pawan Kumar Yadav and further seeks a direction to the respondents not to release death benefits to anyone till her representation is decided.

Signature Not Verified Digitally Signed

Signing Date:18.10.2023 16:08:49

2. Learned counsel for respondents, who appears on advance notice, submits that representation of the petitioner has been received. He assures that retiral benefits and other dues shall not be released to any party till disposal of the representation.

3. Learned counsel for respondents further submits that since husband of the petitioner has expired, a Court of Inquiry has already been ordered. Representation of the petitioner shall be disposed of as soon as Court of Inquiry is concluded. The statement is taken on record.

4. In view of the above, this petition is disposed of, directing the respondents to dispose of the representation of the petitioner as expeditiously as possible.

5. Order dasti under the signatures of the Court Master.

                                                                       SANJEEV SACHDEVA, J



                          OCTOBER 17, 2023                                      MANOJ JAIN, J
                          NA




Signature Not Verified
Digitally Signed

Signing Date:18.10.2023
16:08:49