KRISHNA DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the State, the Accountant General and the respondent no. 9.

(2.) The controversy in the present writ application is to whether the petitioner, who claims to be the second wife of the deceased employee namely, Kishori Lal Deo, is entitled to part of family pension.

(3.) The facts relevant for the purpose of considering the present writ application are that the petitioner and respondent no. 9, both claiming to be the wife of late Kishori Lal Deo, filed an application before the respondent no. 6, claiming family pension. In view of there being conflicting claims, the respondent no. 9 under Letter No. 91 dated 08.12.2012 wrote to the petitioner as well as respondent no. 9, to obtain succession certificate.