U. MAYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Apok Pongener, learned counsel for the petitioner. Also heard Mr. Z.N. Ngullie, learned C.G.C appearing for the respondent Nos. 1, 2 and 3 and Mr. Y.P. Gupta, learned counsel appearing for the respondent No.4.

(2.) The petitioner is the widow of Lt. Dhan Singh who was an employee of the Bharat Sanchar Nigam Ltd (BSNL in short) who superannuated on 31/3/2012 while serving as R.M.

(3.) It is the case of the petitioner that her late husband Dhan Singh initially married one Smti Tulu Devi in the year 1982. Thereafter, the said Tulu Devi eloped with another person in the month of October, 1982. As the said Tulu Devi had deserted her matrimonial home on her own will, her late husband Dhan Singh after waiting for a considerable period of time married another lady, namely, Smti. Deo Kumari and had four issues. The said Smti. Deo Kumari also died on 17/10/2003. The petitioner thereafter, married late Dhan Singh in the year 2004 and lived as husband and wife till his death on 12/10/2014.