PRIYOLATA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This Writ Appeal is directed against the common judgment delivered by the learned Single Judge on 6.6.2012 in three writ petitions. The present appellant was the petitioner in the W.P(C ) No. 85 of 2011 whereas the respondent No.4 in the appeal was the petitioner in W.P(C )No.146 of 2012. The other writ petition bearing WP(C) No. 697 of 2011 was filed by Km. S. Somila Devi who claims to be the daughter of late S. Brajakishore Singh through second wife who is the present appellant.

(2.) The facts leading to filing of the three writ petitions are as follows:

(3.) The learned Single Judge clubbed all the three writ petitions and disposed of the same by the impugned common judgment. The learned Single Judge dismissed the writ application filed by the present appellant and allowed the writ petition filed by the respondent No.4 as well as by Km. S. Somila Devi in part. It was directed that out of the family pension 2/3 shall be received by the present respondent No.4 and 1/3 shall be received by Km. S. Somila Devi. This direction was issued by the learned Single Judge on the basis of the following findings-