RAMAWTAR SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) The short question involved in this writ petition is, whether the divorced wife of the deceased Government servant is entitled for family pension in accordance with Rule 47 of the Chhattisgarh Civil Services (Pension) Rules, 1976 (for short, 'the Rules of 1976')?

(2.) The aforesaid question arises for consideration on the following factual backdrop: -

(3.) Shri Bhanu Pratap Singh retired from service on 30/6/2012 as Accountant from the office of District Education Officer, Bilaspur / Mungeli and died on 26/1/2013. In his records, name of the petitioner has been shown as nominee in place of respondent No.6, as marriage between deceased Government servant Bhanu Pratap Singh and respondent No.6 has been dissolved by the judgment & decree dtd. 18/1/2008 by the jurisdictional matrimonial court.