- (1.) This Civil Appeal is directed against order dated 30th August, 2005 passed by the High Court of Judicature of Rajasthan, Bench at Jaipur in D.B.C Writ Petition(C) No.5438 of 1993 whereby claim of family pension of writ petitioner Smt. Anchi Devi (respondent no.6 herein) was allowed and the pension, which was being paid to respondent (appellant before us) was directed to be stopped after notice to her.
(2.) Brief facts of the case are that Shri Rajender Singh, husband of the appellant, was a constable in Central Reserve Police Force, who died on 17th February, 1983 during the period of active service. The appellant being widow was granted liberalized pension on the death of Shri Rajender Singh. It appears that she got remarried on 30th June, 1989 to one Shri Rohtash Kumar. Subsequent to her remarriage, she was granted ordinary pension.
(3.) Respondent no.6, Smt. Anchi Devi, the mother of the deceased constable, filed a Writ Petition before the High Court claiming family pension on the ground that appellant Smt. Sarwani Devi had got remarried. In the Writ Petition, Smt. Sarwani Devi (the present appellant) was not impleaded as a party. The High Court while allowing the Writ Petition filed by respondent no.6 directed that the respondent authorities may discontinue the benefits given to the widow of Shri Rajender Singh.;