PUSHPA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 & 2.

(2.) With the consent of learned counsel for the parties, the matter is heard at this stage.

(3.) Petitioner is aged 78 years and claims to be first wife of late Sh. Khem Dass stately employed as Senior Assistant in the respondents- Health & Family Welfare Department, H.P. The case set up by petitioner is that her husband was in receipt of pension from the respondents subsequent to his retirement on 30/4/1998. He passed away on 29/12/2023 but did not nominate petitioner's name in the pension documents. It has also been pleaded that petitioner's late husband had solemnized another marriage with one Smt. Gita Devi to whom three sons were born from the wedlock.