STATE OF MANIPUR Vs. IBEMSANA

JUDGEMENT

(1.) Heard Mr. H. Devendra, learned Govt. Advocate for the State appellants and heard also Mr. Serto T. Kom, learned counsel for the respondent No. 1 (writ petitioner) and Mr. S. Samarjeet, learned CGC for the respondent No.2.

(2.) The present appeal has been preferred against the judgment and order dated 09.04.2012 passed in WP(C) No. 1069 of 2005 by which the Ld. Single Judge directed the State appellants/respondents to grant family pension to the writ petitioner, with effect from the date of the death of the petitioner's husband on 27.08.1990, primarily, on the ground that the petitioner's husband was not a permanent/confirmed work charged employee.

(3.) To deal with this appeal, only the necessary and relevant facts may be mentioned.