NARESH KUMAR MEENA Vs. KAILASHI MEENA

JUDGEMENT

(1.) LEARNED Single Judge has allowed the writ petition filed by Smt.Kailashi Meena, widow of late Shri Ramnath Meena, claiming the retiral dues of her husband, who had voluntarily resigned from the post of Principal, Government Senior Secondary School Undu, District Barmer, and thereafter expired on 03.05.2010. Learned Single Judge, after hearing the Government Counsel, who submitted that the PPO and GPO were issued on 20.04.2010 during the life time of late husband of the petitioner, who expired on 03.05.2010, and that the pension was paid to him during his life time, and that subsequently the family pension has also been paid, disposed of the writ petition with direction that in case the writ petitioner makes a representation to the respondents, the unpaid dues will be paid to her within two months.

(2.) IT is submitted by learned counsel appearing for Shri Naresh Kumar Meena, the appellant, a nephew of late Shri Ramnath Meena, that his application for intervention was allowed by learned Single Judge, and that he had placed the documents on record disclosing that the relations between late Shri Ramnath Meena and his wife namely, Smt. Kailashi Meena. She had left him after the marriage, and that he was not father of Shri Satish, born to Smt.Kailashi Meena. A case under Section 498A of the IPC was registered, in which the statement of Shri Satish Meena was recorded in the year 2005.

(3.) IT is submitted that a will was executed by late Shri Ramnath Meena, on which a succession certificate has been obtained by the applicant Shri Naresh Kumar Meena from the Court of Additional District and Sessions Judge, Rajgarh, District Alwar vide order dated 14.02.2011.