CHANDBEE BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner claiming to be the wife of late Sri M. A. Shukur has filed this writ petition for a direction to the State Government to grant family pension.

(2.) ADMITTEDLY, the petitioner married late M. A. Shukur on 23-9-1988 as per Shariat Muslim personal Law. By that time the husband of the petitioner late Sri M. A. Shukur had retired from government service on 31-3-1977.

(3.) THE question that now arises for consideration is whether the petitioner who married a retired government servant is entitled for family pension?