TIPMON LYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner, Smti Tipmon Lyngdoh has filed the present petition seeking directions to the respondents to grant family pension to her.

(2.) The facts of the case, as set out in the petition, are that Shri Pisley Moris Ksing husband of the petitioner was working as teacher in Laitlyngkot Government L.P. School, Meghalaya. He retired from service on 1st September, 1984. After retirement he married with the first wife, namely Theminien Shabong who expired on 6th November, 2005. Thereafter, he got married with the petitioner on 10th December, 2006. Copy of marriage certificate is enclosed as Annexure-A to the petition. He expired on 1st January, 2012. After his death, the petitioner applied for grant of family pension which was declined by the respondents vide order dated 24th April, 2013.

(3.) The respondents denied family pension to the petitioner on the ground that Shri Pisley Moris Ksing (now deceased) married her after retirement from service as such under Note-2 of Rule-48 (i) of the Meghalaya Civil Services (Pension) Rules, 1983 she is not entitled to family pension.