NANJI T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition, the petitioner seeks directions against the respondents to grant family pension to her.

(2.) Mr. W.R. Marak, husband of the petitioner, was working as District Information Officer, Williamnagar, Meghalaya. He retired on 28th February, 1994. After his retirement, he married with the petitioner on 11th November, 2000. Copy of marriage certificate is at Annexure-4 to the petition. The husband of the petitioner expired on 03rd April, 2011. After his death, the petitioner applied for grant of family pension which was declined by the respondents.

(3.) The respondents denied family pension to the petitioner on the ground that Shri W.R. Marak (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.