SUNITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner No. 1 Sunita Devi claims that her alias name is Ankush Kumari. In the present writ application, she asserts herself to be the second wife of late Gauri Shankar Prasad, who died in harness as a Sub-Inspector in Bihar Police. It has been claimed in the writ application that petitioners no. 2 and 3, who are minor children, are born out of the marriage between the petitioner no. 1 and late Gauri Shankar Prasad.

(2.) The Respondent No. 6 is, admittedly, the first wife of late Gauri Shankar Prasad. This writ petition has been filed seeking quashing of a communication dtd. 29/11/2018, issued by the Superintendent of Police, Katihar addressed to the District Provident Fund Officer, Katihar for payment of General Provident Fund amount in favour of Respondent No. 6, consequent upon death of the deceased employee.

(3.) The petitioners are seeking a direction from this Court, commanding the respondents to first consider the claim of the petitioners, who, it is stated, are wife and minor children of the deceased employee, and then issue an order afresh in accordance with law.