BHAWANI SAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is seeking a mandamus commanding the respondents to pay her monthly family pension.

(2.) HER son, Hriday Kumar Saha, was working in the Central Reserve police Force. On April 7, 2004 he died-in-harness. Hriday was married and accordingly the authorities granted family pension to his wife. According to the petitioner, her daughter-in-law re-married on February 15, 2006, and hence family pension should have been given to her from after February 15, 2006.

(3.) THE question is whether the petitioner became entitled to get family pension once her daughter-in-law re-married.