GELSONI MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) Heard learned counsels for the parties.

(3.) By the instant writ petition, the petitioner herein is before this Court with a prayer for payment of family pension to her and for cancellation of the nomination of the private respondent No. 6 from the records of the service book of the deceased, namely, one Willison Sangma, who was a permanent Grade-IV employee in the P.H.E. Department.