PADMA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.C. Saikia, learned counsel for the petitioner. Also heard Ms. B. Bora, learned counsel for the respondent Nos. 1, 3 and 4, Mr. R.K Talukdar, learned counsel for the respondent No. 2 and Mr. Y.S Mannan, learned counsel for the respondent Nos. 5 and 6.

(2.) The question that has to be decided in the writ petition is whether the petitioner, who is the 1st wife or the respondent No. 6, who is the 3rd wife of the deceased Md. Tarif Uddin Ahmed would be the recipient of the Family Pension, after the death of their husband on 13.8.2015.

(3.) It is not disputed by the counsels for the petitioner and the respondent Nos. 5 and 6 that the petitioner is the 1st wife and the respondent No. 6 is the 3rd wife of the deceased Md. Tarif Uddin Ahmed. It is also not disputed by the counsels for the petitioner and the respondent Nos. 5 and 6 that the petitioner and the respondent No. 6 were legally married wives of Md. Tarif Uddin Ahmed till the time of their husband's death.