KALA DEVI Vs. STATE OF M.P

JUDGEMENT

(1.) By this writ appeal under sec. 2 (1) of Madhya Pradesh Uchha Nyalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, the appellant/petitioner had challenged the judgment dtd. 15/7/2019 passed by learned Single Judge in W.P. No.3998/2010, whereby the writ petition filed by the appellant/petitioner was dismissed, while holding that since the husband of the petitioner had not qualified minimum requirement service of regularized Work-charged establishment i.e. 10 years to enable him to qualify for pension or family pension, the authorities were justified in not granting the pension or family pension to the petitioner.

(2.) With consent of the parties the matter is finally heard at motion stage.

(3.) Brief facts leading to this appeal are that husband of the present petitioner was appointed as a Gangman in the Public Works Department on muster roll on 26/12/1963 and his services were regularized with effect from 01/01/1998 and he stood retired after attaining the age of superannuation on 31/05/2007 after completion of 9 years and 5 months and w.e.f. 26/12/1963 he had completed 43 years of service approx.