SATYA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER claims herself to be the wife of one Shri Munshi Ram, who was working in the office of Block Development Officer, Shillai, District Sirmour.

(2.) THE case of the Petitioner, in a nutshell, is that she is the legally wedded wife of late Shri Munshi Ram and is entitled to the family pension and other retiral benefits. According to the Petitioner, Respondent No. 4 is not the legally wedded wife of Shri Munshi Ram.

(3.) MR . P.M. Negi, learned Deputy Advocate General with Mr. R.P. Singh, learned Assistant Advocate General and Mr. Karan Singh Kanwar, Advocate have strenuously argued that Respondent No. 4 is the legally wedded wife of late Shri Munshi Ram and Petitioner has no concern whatsoever with late Shri Munshi Ram.