SAROJANI HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners seek a direction upon the respondent-State for payment of post-retiral benefits accrued on death of the employee namely, Premeshwar Hansda to them.

(2.) Petitioner no.1 claims that she is wife of the said Premeshwar Hansda and petitioner no.2 is his son born out of the wedlock from his marriage with one Meera Soren.

(3.) Plea taken by the petitioners is that after marriage of the employee-Premeshwar Hansda with Meera Soren, out of which one son namely, Manoj Kumar Hansdapetitioner no.2 and a daughter namely, Manisha Hansda were born, was annuled through divorce under the customary Santhal law on 31.08.1994, petitioner no.1 was married to him and accordingly in the official records such as Voter Identity Card, Ration Card, Aadhar Card etc. name of Premeshwar Hansda is reflected as her husband. To fortify their claim for receiving the post-retiral benefits, the petitioners have pleaded that the petitioner no.1 was made nominee in the G.P.F form. The petitioners have also produced the family tree certified by the Circle Officer.