ANITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Present writ petition has been filed with the following prayers:-

(2.) The facts of the present writ petition are that petitioner No.1, who claims to be the second wife of late Mr. Girdhari Rai who worked in respondent No.1-Bihar Bhawan, seeks pension and insurance benefits.

(3.) This is the second round of litigation as the petitioner had earlier filed a writ petition being W.P.(C) 1868/2008 which was disposed of with a direction to respondent No.1 to conduct a 'Fact Finding Enquiry' to adjudicate the claim and locus of the petitioner No.1 and her children.