LALMUANPUII Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Michael Zothankhuma, learned counsel for the writ petitioner as well as Mr. Aldrin Lallawmzuala, learned Addl. AG for the State respondents.

(2.) BY this writ petition under Article 226 of the Constitution of India, the petitioner has sought for a direction from this Court to the respondents to allow family pension to her on account of death of her father on 2. 7. 2002 who was a cook at K. V. K. Kolasib.

(3.) SUBSEQUENTLY thereto, the petitioner with requisite documents approached the respondent authorities to grant her family pension on account of death of her father on 2. 7. 2002, but her application was rejected on account of omission to mention her name by her late father as one of the family members in Form 3 (Annexure-14) countersigned by the Director of Agriculture, Minor Irrigation, Mizoram, Aizawl. Being aggrieved thereby the petitioner has approached this Court with a prayer for direction to the respondent authorities for granting family pension in view of the facts and the law involved therein.