PRIYANKA NANDI Vs. CALCUTTA DOCK LABOUR BOARD

JUDGEMENT

(1.) The petitioner is a divorced daughter of an ex-employee of Calcutta Dock Labour Board (CDLB). The petitioner's father died on January 14, 2016. The petitioner's mother, thereafter received family pension. The petitioner's mother died on May 4, 2021.

(2.) The petitioner's marriage was dissolved by way of a decree of divorce dtd. 3/7/2019. The petitioner claims to be a dependent of her mother and therefore, entitled to family pension.

(3.) Mr. Das, learned counsel appearing on behalf of the petitioner submits that the petitioner is eligible for family pension under Rule 54(6) of the Central Civil Services (Pension) Rules, 1972. Rule 54(6) of CCS Rules is set out hereinafter: