Radha Devi v. Union Of India

1. Present: Shri Vijay Kumar Pandey, Ld. Counsel for the applicant and Dr. Shailendra Sharma Atal, Ld. Counsel for the respondents.

2. During course of hearing of the case, learned counsel for the respondents has drawn our attention to certain Annexures alleged to have been annexed along with the counter affidavit. On perusal of the counter affidavit, it transpires that no Annexure is attached to the counter affidavit. This is a sorry state of affairs.

3. Learned counsel for the respondents has drawn our attention towards page 15 of the O.A. and stated that though the disease suffered by the applicant was NANA but the Records Officer has mentioned the disease of the applicant as attributable to military service. Learned counsel for the respondents prays for short adjournment to seek instruction and clarify this point.

4. List this case on 27.03.2019 for hearing.

5. On the date fixed Ld. Counsel for the respondents shall produce the original documents pertaining to the case for perusal of the Bench.