PARIMALA BAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) heard. Issue rule.

(2.) alleged denial of benefits due to a municipal employee's widow is the subject-matter of this writ petition.

(3.) petitioner's husband joined the municipal service as a bill collector in the year 1958, in the state of karnalaka. He was thereafter promoted, as a second division clerk, in the year 1963 and as a sanitary inspector in the year 1978. During the lime he was working as sanitary inspector he died on 29-5-1987. These are the undisputed facts. During his service, the petitioner's husband had served in the municipalities situated in various districts generally referred as hyderabad area, in karnataka state,