LAKSHMI SURI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both the counsel.

(2.) This petition is filed to permit one Sri T.D. Dayal, holder of General Power of Attoney of the writ Petitioner - Lakshmi Suri, to appear and act before the court on behalf of the writ Petitioner.

(3.) (Brief facts and history of the case) The writ Petitioner is alleged to be the second wife of one late Amarnath Suri, who retired as Assistant Manager, Food Corporation of India Limited, Sanathnagar Office, Hyderabad. Her case is that the first wife - Smt. Santoshi Kumari had no issues. Late Amarnath Suri had married her on 18.4.1983 according to Hindu rites and begot three children whose names are Raghunath Suri, Srinath Suri and Sainath Suri. The said Amarath Suri expired on 18.12.1997 and since then, the first wife Santhoshi Kumari, is receiving entire family pension. The further case of the Petitioner is that as per the judgment of the Apex Court in RAMESHWARI DEVI v. STATE OF BIHAR , the children of the second wife are also entitled to receive appropriate share in the family pension. As the same is not being paid to her children, she filed representations to the authorities concerned and eventually filed writ petition before this Court in W.P. No. 22212/2000 seeking a direction to grant appropriate share in the family pension. By order dated 3.7.2001 a learned single Judge of this Court disposed of the writ petition with the following direction: