PEBAM (O) INAKHUNBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. P. Ajoy, learned counsel appearing for the petitioner and also Mr. K. Jagat, learned G.A. appearing for the respondents.

(2.) UNFORTUNATELY this writ petition relating with family pension under the terminal benefits Rules called, "Terminal Benefit for work -charged staff of PWD/IFCD/PHED/MID/Electricity Manipur Rules,1978" is pending for a considerable number of years. As agreed to by the learned counsel appearing for the parties, this writ petition is taken up for disposal at this stage.

(3.) THE petitioner No.1 is the wife of Pebam Bidhu Singh, who was initially appointed as work -charged Jugali on 31.3.1982; and he ( P. Bidhu Singh) continued to work in the said capacity till he was promoted to work -charged Bull Dozer Driver on 30.9.1982. While the petitioner No.1's husband(P. Bidhu Singh) was working in the capacity of work -charged Bull Dozer Driver, he died on 23.1.1986 leaving behind his wife ( present petitioner) and 4(four) minor daughters, namely ­(i) Pebam Roma Devi, (ii) Pebam Sunita Devi, (iii)Pebam Rina Devi and (iv) Pebam Indira Devi.