KONTHOUJAM (O) PRAMODINI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Th. Khagemba, the learned counsel appearing for the petitioner; Shri R.K. Umakanta, the learned Additional Government Advocate appearing for the respondent Nos. 1 to 4 and Shri K.R. Pamei, the learned counsel appearing for the respondent No. 5.

(2.) By the instant writ petition, the petitioner has prayed for a direction directing the respondents to allow her to enjoy the family pension and other benefits for the service rendered by her late husband.

(3.) According to the petitioner, she is the widow of late Shri K. Inaocha Singh who was at the relevant time serving as Rifleman of the 8th Battalion, Manipur Rifles, Government of Manipur. In view of the policy decision of the State Government as regards the rehabilitation of surrenderee, a proposal for appointment of the petitioner's husband along with seventeen others as Rifleman in various Battalions of Manipur Rifles was approved vide order dated 31-07-1999 issued by the Director General of Police, Manipur with the specific order that the Commandant concerned should issue formal appointment orders and accordingly, the Commandant, 8th Bn. Manipur Rifles issued a formal order appointing the petitioner's husband as Rifleman of the 8th Bn. Manipur Rifles. As required in law, the petitioner's husband underwent basic training; completed it in time and thereafter, the Commandant, 7th Bn. Manipur Rifles issued an order dated 09-07-2002 releasing Riflemen on transfer from a Battalion to other Battalion and accordingly, the petitioner's husband was transferred and posted at 8th Battalion, Manipur Riffles, Leikun, Manipur.