NIRMLA DEVI Vs. BBMB AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) LATE Shri Bakshi Ram was employed as Chowkidar with the Respondents. He died on 17.10.2007, while still in service. On his death, his widow, namely Nirmla Devi, Petitioner herein, applied for grant of family pension. She has been sanctioned family pension to the extent of 50% of the total family pension, payable to the dependents of deceased Bakshi Ram. She claims that she is entitled to full pension, being the widow of deceased Bakshi Ram.

(3.) PETITIONER has very specifically pleaded that Premi Devi, who was the first wife of the Petitioner, had died on 8.4.1992, and that it was after the death of said Premi Devi that the Petitioner married Bakshi Ram. Date of her marriage is stated to be 29.4.1993. That means, according to the Petitioner, she married deceased Bakshi Ram, after his first wife Premi Devi was no more. This factual aspect of the matter is not controverted by the Respondents.