CHINGANGBAM PATESHORI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned senior counsel assisted by Ms. Nirmala, learned counsel for the petitioner, Mrs. Ch. Sundari, learned Government Advocate for the State Respondent Nos. 1 and 2 and Mr. S. Suresh, learned counsel for respondent No.3, Principal Accountant General, Manipur.

(2.) The petitioner herein, Smt. Chingangbam Pateshori Devi, is the widow of late Chingangbam Nobin Singh, who was serving as Work-Charged Technical Jugali in the Public Health Engineering Department (PHED), Government of Manipur, who died while in service on 20/5/2018 leaving behind the petitioner and her children.

(3.) The petitioner approached this Court by way of the present petition under Article 226 of the Constitution of India, inter alia, praying for giving direction to the respondents to release family pension and other retirement benefits with respect to her deceased husband.