MUBEJAN BIBI @ MUBEJAN BEGUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. N.K. Murry, learned counsel for the petitioner and Mr. K.P. Bhattacharjee, learned GA for the respondent No. 1-4.

(2.) The brief facts of the instant case is that the husband of the petitioner Late Ulfat Ali Laskar, was serving as a Constable in the Meghalaya Police and retired from service on 01.07.1982. His first wife namely, Kabutun Nessa had pre-deceased him in the year 1975.

(3.) On 15.08.1985 the petitioner married Late Ulfat Ali Laskar and out of this wedlock, two children were born who are now major. Late Ulfat Ali Laskar died on 22.05.1993 leaving the petitioner as the only married surviving second wife.