MISS NINA SIBO Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. RK. Manikanta, learned counsel appearing for the petitioner and Mr. A. Shyam Sharma, learned G.A. appearing for the State respondents as well as Ms. Beedyasari, learned counsel for the Accountant General, Manipur.

(2.) This is a petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus or direction or order to the respondents to issue Family Pension Payment Order in favour of the petitioner.

(3.) The case of the petitioner in brief is as follows: That, her mother who was a retired teacher was enjoying family pension till she died on 19.01.2013 and her father and she were the nominees for the family pension and their names were recorded in the pension book of her deceased mother. Now that, her father has died, she is the only one entitled to the Family Pension. As such, after the death of her mother, she approached the authorities concerned for transferring of the family pension of her mother to her name. When nothing happened in spite of her having approached the authorities concerned, she submitted duly filled up Form - 14 under the Pension Rules. But even then also, nothing has been done for payment of the family pension to her, while she has suffered bereavement from both her parents and has become an orphan. Having no choice, the petitioner has approached this Court for issuance of a Writ or an order or direction whichever is appropriate to the authorities/respondents to pay her the family pension which was enjoyed by her deceased mother.