BELAL Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri Ch. Robinchandra, learned counsel appearing for the petitioner; Shri Y. Ashang, learned Govt. Advocate for the State Respondents, Shri S. Rupachandra, learned ASG appearing for the respondent No. 5 and Shri L. Raju, learned counsel appearing for the respondent No. 2.

(2.) The present writ petition has been filed by the petitioner praying for grant/release of lifetime family pension to him which his mother was entitled to.

(3.) 1 According to the petitioner, his father initially entered service as Work-Charged Khalasi in the Department of Irrigation and Flood Control, Government of Manipur with effect from 03-07-1956 and died on 24-11-1986 while he was in service as Khalasi and accordingly, the Chief Engineer, IFCD issued an office order dated 24-02-1987 to the effect that the petitioner's father, on his expiry on 24-11-1986, had ceased to be the Government servant with effect from 24-11-1986.