PARWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner for issuance of direction to the respondents to get her name enter in the pension paper of respondent no. 4, who happens to be her husband.

(2.) The undisputed facts are that the petitioner is first legally wedded wife of respondent no. 4 but respondent no. 4 did not mention the name and photograph of petitioner in his pension paper rather he mentioned the name and photograph of another lady to deprive the petitioner from getting family pension.

(3.) Petitioner filed an application before the respondent no. 2 as well as respondent no. 3 enclosing all the relevant documents to prove that she is first legally wedded wife of respondent no. 4 and thereafter, respondent no. 3 issued a letter to respondent no. 2 to inform about the decision of inclusion of name of the petitioner in pension paper of respondent no. 4 but nothing was done and, accordingly, she filed the present writ petition.