PEBAM (O) INAKHUNBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. P. Ajoy, learned counsel appearing for the petitioner and also Mr. K. Jagat, learned G.A. appearing for the respondents.

(2.) UNFORTUNATELY this writ petition relating with family pension under the terminal benefits Rules called, "Terminal Benefit for work -charged staff of PWD/IFCD/PHED/MID/Electricity Manipur Rules,1978" is pending for a considerable number of years. As agreed to by the learned counsel appearing for the parties, this writ petition is taken up for disposal at this stage.

(3.) FOR deciding the matter in issue in the present writ petition, it may not be required to delve deep into the factual matrix; it would be suffice to mention the gist of the fact leading to the filing of the present writ petition. The only prayer sought for in the present writ petition is for a direction to the respondents to make payment of the family pension to the petitioner and her minor daughters under the said terminal benefit rules.