VIJAY KUMARI Vs. STATE OF H P

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) ISSUE involved in the present writ petition is whether the petitioner is the wife of deceased government servant, named Inderjit Singh and, hence, entitled to family pension. Said Inderjit Singh died in the year 1994, and the present petitioner, on his death, was granted family pension, treating her as the wife of said Inderjit Singh. After some time, mother of the deceased made a complaint to the authorities that the petitioner was not the wife of her deceased son Inderjit Singh, but wife of one Raj Kumar.