ANINDITA BHOWMIK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The challenge here is to an order dated February 25, 2022 by which the appellant's writ petition has been dismissed on the ground that the appellant had no right to claim family pension.

(2.) The appellant's father, who was an employee under the State, retired from service on August 31, 1997 upon reaching the age of superannuation. The father continued to live till or about 2015. During the lifetime of the father, the younger brother of the appellant and the husband of the appellant expired in or about the year 2002 and, as a consequence, the appellant claimed to have become dependent on her father. Within a year of the father's death, the appellant's mother died in the year 2016.

(3.) As a dependent of her father at the time of her father's death, the appellant claimed to be entitled to family pension in accordance with the amended pension rules introduced in or about 2010 in the State. The writ petition was brought upon such claim being denied by the State.