MANORMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE issue involved in this case is whether the petitioner who was the only widow entitled for family pension when the employee died during retirement will be entitled for half of the family pension or full family pension amount.

(3.) ACCORDING to stand taken by State of Bihar on the basis of letter of Accountant General Bihar to the Treasury Officer, Patna, contained in Annexure -4 since the deceased employee had two wives, therefore, notionally the first wife was entitled for half of the family pension and since the first wife died issueless hence her notional share in family pension will revert to the State of Bihar and will not be available to the other widow or issue of the deceased employee from the second widow.