LAHUN PYRTUH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The appellant filed the writ petition seeking direction to the State Government to stop the family pension to respondent No.4 which has been duly issued vide PPO No.MG/44014. The writ petition was dismissed by the learned Single Judge holding that the appellant could approach the Civil Court which necessitated the appellant to file the present appeal.

(2.) Briefly, few facts may be noticed.

(3.) The appellant claims that she was the legally wedded wife of Kulendra Chandra Keot @ Kulen Ch. Koet who died on 27.09.2016. Besides her, Smti. Rita Pyrtuh, Smti. Minuti Pyrtuh, Smti. Sabina Pyrtuh (daughters), Shri Dhiren Pyrtuh, Shri Nirmal Pyrtuh and Shri Bimal Pyrtuh (sons) are the surviving heirs and successors of her late husband who was serving as A.B. Constable in the Police department since 11.01.1971 with substantive status till 31.01.2009 when he superannuated from the office of Superintendent of Police, West Jaintia Hills, Shillong with the designation as Constable.