DHANPATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) This writ petition has been filed for setting aside communication dated 10.08.2020, Annexure P-4, wherein request submitted by the present petitioner for release of half of family pension being received by her to respondent no.3, has been rejected.

(3.) It is pleaded that the petitioner was married to one Bhai Ram, who was working as Sub Inspector with the BSF. SI Bhai Ram, voluntarily retired from service on 31.03.1990 and passed away on 09.12.2019. An application was moved by the present petitioner on 20.02.2020, stating that respondent no.3 was also married to petitioner's husband on 07.07.1977'. She is a cousin of the petitioner and the petitioner has no objection in case half of the pension is released to respondent no.3. This request was rejected by the authorities vide impugned order dated 10.08.2020, while observing that as per service record of the deceased employee, he has nominated his wife-Dhanpati and respondent no.3, is nowhere mentioned as his wife. Learned counsel submits that the petitioner has no objection in case half of the pension is released to respondent no.3. It is thus prayed that present petition be allowed and communication dated 10.08.2020, Annexure P-4, be set aside.