HIRON KALITA Vs. SABITA KALITA

JUDGEMENT

(1.) This writ appeal has been filed against the Judgment and Order dtd. 22/2/2021 passed in W.P(C) No. 533/2018 by the learned Single Judge, whereby the writ petition filed by the respondent No. 1 in the present appeal was allowed and the impugned Orders dtd. 14/9/2017 and 16/12/2017 passed by the respondents/Authorities, whereby the appellant was held to be entitled to receive family pension of Late Parbananda Kalita, were set aside and quashed. Being aggrieved the present appeal has been filed.

(2.) The appellant claimed to be the first legally wedded wife of Late Parbananda Kalita. Deceased employee, at the relevant point in time, was employed as a Driver in the erstwhile "Assam State Electricity Board" (ASEB) now known as "Assam Power Distribution Company Limited" (hereinafter referred as "APDCL"). Late Parbananda Kalita retired from service on 31/5/2012. He received his pension on 3/5/2013. Subsequently, however, he expired on 2/7/2016. After the expiry of Late Kalita, the appellant namely, Smti Hiron Kalita and the respondent No. 1 (petitioner in the writ petition) namely, Smti. Sabita Kalita approached the APDCL Authorities, each staking their claims for family pension as the legally wedded wife of Late Parbananda Kalita. The APDCL by communication dt. 18/1/2017 and 20/3/2017 informed both the appellant as well as the respondent No. 1 to appear before the Authorities and submit documents in support of their claims for receiving the family pension as the wife of Late Parbananda Kalita. It may be stated herein that during the entire service tenure Late Parbananda Kalita did not nominate either the appellant or the respondent No. 1 as a nominee to receive the family pension and other service benefits in the event of his death. However, pursuant to his retirement, the appellant nominated the appellant as the person entitled to receive family pension in the event of his death. The APDCL Authorities by order dtd. 3/5/2013, while sanctioning the pensionary benefits to Late Parbananda Kalita on his superannuation on 31/5/2012 mentioned the name of the appellant as the person entitled to receive the pensionary benefit upon the death of Late Parbananda Kalita.

(3.) The writ petitioner (respondent No. 1 herein) in support of her contention that she is the first wife of Late Parbananda Kalita, relied upon the Death Certificate issued on 11/7/2016 by the Competent Authority, wherein she was shown as the wife of the deceased Late Parbananda Kalita, who expired on 2/7/2016. She has also referred to the deposition of Late Parbananda Kalita in M.R. Case No. 08/1997, which case was filed by the respondent No. 1/petitioner under Sec. 125 Cr.P.C. seeking maintenance from Late Parbananda Kalita. The said case was filed as some differences arose between the respondent No. 1 and the deceased employee after their marriage and pursuant to which they had been living separately. However, they were not divorced. The fact that she is the legal wife of Late Parbananada Kalita is evident from the deposition of the deceased himself before the Court. The deceased on oath had deposed before the learned Chief Judicial Magistrate, Pathsala at Barpeta in the said M.R. Case No. 08/1997 that the respondent No. 1/writ petitioner was his first wife.