MANJU DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner has approached this Court seeking direction upon the respondents for payment of family pension with effect from 26.11.2005.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) Mrs. Shubha Jha, the learned counsel appearing for the petitioner has submitted that, admittedly the petitioner is the legally wedded wife of deceased namely, late Surendra Kumar Bhagat however, for the reasons which cannot be justified in law, the grant of family pension to the petitioner has been denied.