OM BATI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner, Om Bati, claims to be legally wedded wife of Constable Inderjit Singh. She has filed the present writ petition for release of family pension to her.

(2.) Constable Inderjit Singh is missing since 23.06.2011 and FIR No. 180/2012, P.S. Nagar, District Bharatpur, Rajasthan, under Section 365 of Indian Penal Code, 1860 was registered on 10.05.201

(3.) Learned counsel for the respondents has submitted that as per the documents/form filled up by Constable Inderjit Singh on 28.10.2010, he was unmarried. Constable Inderjit Singh had declared and nominated his mother Atra Devi as his next kin and the person entitled to family pension. Constable Inderjit Singh had given the details of his father, mother and brother. Details of the petitioner as his wife were not indicated or stated in these documents dated 28.10.2010. The petitioner, as alleged, had got married to Constable Inderjit Singh on 09.05.2009. Date of birth of Constable Inderjit Singh as per records is 14.05.1991, whereas the petitioner is presently 30 years of age as per affidavit and therefore her year of birth would be 1987.