CHANDRADEVI Vs. STATE OF M.P. AND ORS.

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is the second round of litigation for grant of family pension, as claimed by a widow of an employee of the Police Department, who has expired after voluntary retirement. Undisputedly, the husband of the petitioner by name Bhagwansingh was original resident of Uttarakhand, who came to be appointed in the services of Special Armed Forces in Madhya Pradesh and who served for quite some time. Thereafter, he obtained voluntary retirement and ultimately died. The petitioner being the first married wife of the said Bhagwansingh made a prayer before the competent authority for grant of family pension, which was not being considered and, therefore, she filed W.P. No. 9565/2012 before this Court. Certain documents were placed on record of the said writ petition by the petitioner.

(2.) Upon service of notice of the writ petition a return with certain documents was filed by the respondents and a dispute was pointed out that in the service book of the employee concerned the name of his wife was recorded as Geetadevi and there was no indication of name of the petitioner in the said service roll. The family pension case is to be prepared only on the basis of information provided in the service roll.

(3.) Considering the aforesaid dispute, this Court passed a final order in the said writ petition on 19 -11 -2012. The operative part of the order is reproduced for ready reference.