JUDGEMENT
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(1.)Heard learned counsel for the parties and perused the written arguments.
(2.)This writ petition arises out of proceedings for grant of succession certificate in respect of retiral dues/benefits of late Shri Pramod Tyagi including G.P.F., Insurance, Family pension, Gratuity and Leave Encashment.
(3.)Late Shri Pramod Tyagi was an employee of Indian Railways who died on 14.5.2001. Petitioner no.1 Smt. Beena Rani claiming to be legally wedded wife of Late Shri Pramod Tyagi filed Misc. Case No.150 of 2001 alongwith her two children Km. Bhavna and Ashish petitioner nos. 2 and 3 in this writ petition impleading therein the respondent nos. 2 and 3 mother and married daughter of Late Shri Pramod Tyagi from respondent nos. 1 Smt. Sushma Tyagi the previous wife of Shri Pramod Tyagi. Respondent no.1 Smt. Sushma Tyagi and respondent no.3 Shivani also filed Misc. Case No.152 of 2001 impleading therein Smt. Radha Devi respondent no.2 and others. Both the cases were consolidated and decided by Civil Judge (Senior Division), Saharanpur on 22.8.2005. True copy of the judgment is Annexure-1 to the writ petition.
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