NINGOMBAM PUINABATI DEVI Vs. THONGRAM ONGBI PREMESHWORI DEVI

JUDGEMENT

(1.) Heard Mr. B. Prem Sharma, learned counsel appearing for the petitioner, Mr. Leo Rommel, learned counsel appearing for the respondent No. 1, Mr. Shyam Sharma, learned GA appearing for the respondent Nos. 2, 3 and 5 and Mr. S. Vijayanand, learned Sr.PCCG appearing for the respondent No. 4.

(2.) The present writ petition has been filed with the prayer for granting the following reliefs:-

(3.) The case of the petitioner is that, her husband passed his High School Leaving Certificate Examination in the year 1982 from the Board of Secondary Education, Manipur in the year 1982. According to the petitioner, her husband told her that one of his friend namely, Mr. Tongram Angou Singh requested him to give his Matriculate Certificate, but he turned down the said request. After sometime, the husband of the respondent No. 1 joined the Border Security Force (BSF) as Constable by impersonating as Ningombam Kuber Singh of Sapam Mayai Leikai in the year 1983. According to the petitioner, her husband suspected that his matriculation certificate had been stolen by the husband of the respondent No. 1 and joined the Border Security Force as Constable by impersonating the petitioner's husband. The petitioner also learned that the husband of the respondent No. 1 passed away in the year 1992 due to an unfortunate incident while serving as Lance Naik in the BSF. It has been alleged by the petitioner that the husband of the respondent No. 1 joined the BSF as Constable by impersonating as the husband of the petitioner and that after the death of the respondent No. 1's husband, the respondent No. 1 had been enjoying the family pension as the wife of (L) Ningombam Kuber Singh.