PLISDORA JANA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner who is stated to be the widow of (L) Boysing Dhar who expired on 30/9/2020 is before this Court seeking directions with regard to payment of family pension in her favour by the respondents.

(2.) It is contended that the petitioner has been compelled to approach this Court, in view of the fact that even the death certificate of the deceased was not issued to her, in spite of her request.

(3.) The State respondents in reply by way of an affidavit have made averments at Para-5, that the petitioner's name does not find place in the service records of the deceased employee, and in fact the name of the respondent No. 5, one Smti Darimon Sariang has been entered in the service records of the deceased employee. Reference has also been made to the marriage certificate dtd. 5/10/2018 and the order of divorce dtd. 4/7/2017, which have been annexed to the affidavit.