State of Rajasthan & Ors. Vs. Mahendra Kanwar & ANR. [2009] INSC 1149 (6 July 2009)
Judgment
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4135 OF 2009 (Arising out of SLP(C)No.17346 of 2008) STATE OF RAJASTHAN & ORS. .....APPELLANT(S) VERSUS O R D E R Leave granted.
The High Court by the impugned order has only directed the authorities to consider the case of the respondents for grant of family pension if payable to them. In these circumstances, we are not inclined to interfere with the impugned order. The appeal is accordingly dismissed.
There shall be no order as to costs.
.............................J. ( TARUN CHATTERJEE )
.............................J. ( R.M.LODHA )
NEW DELHI;
JULY 6, 2009.
