SUREKHA Vs. BENGALURU

JUDGEMENT

(1.) Petitioner, claiming to be the legally wedded wife of one Prakash Doshetty who allegedly died in harness, has filed this writ petition with a prayer to quash the order/letter dtd. 18/6/2021 issued by respondent no.1 vide Annexure-E, and alternatively has sought for a writ of mandamus directing the respondents to release the pensionary benefits of late Prakash Doshetty.

(2.) Heard the learned Counsel for the petitioner and the learned Additional Government Advocate for the respondents.

(3.) It is the case of the petitioner that she is the legally wedded wife of Prakash Doshetty who died on 29/10/2019 while in harness. He allegedly was working as Teacher in a Government school. The application filed by the petitioner claiming pension and other terminal benefits of late Prakash Doshetty was rejected by respondent no.1 on the ground that Rule 15 of the Karnataka Government Servants (Family Pension) Rules, 2002 (for short, 'the Rules'), does not entitle the petitioner for any family pension as she is the legally divorced wife of late Prakash Doshetty. Being aggrieved by the said communication dtd. 18/6/2021, petitioner is before this Court.