JAHEDA BIBI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.Ch. Robinchandra, learned counsel appearing for the petitioner and Mr. Th. Sukumar, learned GA appearing for the respondents.

(2.) The present writ petition had been filed with a prayer for directing the respondents to confirm the Work-charged service of the petitioner's husband (L) Md. GulAhamad, who was serving as Work-charged Khalasi in the Minor Irrigation Department (MI), Manipur so as to enable the petitioner to avail family pension as provided under the Terminal Benefit for Work-charged Staffs of PWD/IFCD/PHED/MI and Electricity Rules, 1978.

(3.) By an order dtd. 1/12/1989 issued by the Superintending Engineer, Minor Irrigation Department, Manipur, the petitioner's husband (L) Md. GulAhamadwas appointed as Work-charged Khalasi along with 29 other persons in the Minor Irrigation Department, Government of Manipur. The petitioner's husband expired on 24/2/2003 while serving as a Work-charged Khalasi in the Minor Irrigation Department, Government of Manipur and at the time of his death, the petitioner's husband had rendered more than 13 years service as a Work-charged Khalasi. After the death of her husband, the petitioner approached the concerned authorities to grant family pension and other retirement benefits due payable to her under the relevant Rules. However, the authorities did not consider the claim of the petitioner for payment of family pension and other retirement benefits to the family members of the deceased work-charged employee.