R. BHAGYA DEVI Vs. R. PRIYADARSHINI

JUDGEMENT

(1.) The family disputes of an erstwhile government employee comes to the fore in this appeal.

(2.) The writ petitioner claims to be a daughter of the deceased employee through the first wife, whom the concerned employee divorced. The employee thereafter married the present appellant. The appellant is Bhagya Devi and, with the deceased employee, the appellant had a daughter by the name of Satya alias Kavya. The writ petitioner goes by the name of Priyadarshini.

(3.) The writ petition was instituted upon the second wife and widow of the deceased employee seeking to obtain the pensionary and retirement benefits on the basis of a legal heir certificate, where she and her daughter were shown to be the only legal heirs. An initial direction was passed in the writ petition for the revenue authorities to consider whether the appellant herein and her daughter were the only legal heirs. In other words, the status of the writ petitioner qua the deceased employee was required to be ascertained.