Irshad Ali, J. - (1.) Heard learned counsel for the petitioner Sri Dinesh Kumar Singh, Advocate and the learned Addl. Chief Standing Counsel on behalf of the respondent nos. 1 to 5 and Sri Prakash Chandra Barnwal, Advocate for the respondent no. 6.
(2.) Factual matrix of the case is that the petitioner claimed that she is wife of late Sant Ram Verma. According to the petitioner her marriage was solemnized with Hindu rites and rituals in the year 1956 before he joined the Government service in the Department of Medical and Health, U.P. as Assistant at Meerut. The petitioner never resided with her husband during the period he was in government service and used to reside at her maternal house at district Ambedkar Nagar to look after responsibility of her in-laws and other responsibility of her maternal house.
(3.) Late Sant Ram Verma retired from the post of Health Supervisor on 31.01.1999 on attending the age of superannuation and subsequently he died on 21.11.2011. Thereafter the petitioner applied for the family pension and submitted papers before the respondents to pay family pension in accordance with law and upon a enquiry Senior Treasury Officer, Ambedkar Nagar submitted a report dated 15.02.2012, wherein it has been recorded that the petitioner is the first wife of late Sant Ram Verma. Thereafter, the authorities intimated to the petitioner that respondent no. 6 Smt. Rajkumari Bhatnagar has been nominated in the pension papers of late Santram Verma. Therefore, the family pension cannot be paid to the petitioner. Late Santram Verma during the posting at Ghaziabad on the post of Health Supervisor (Male) had the relationship with the respondent no. 6. As per the case of the petitioner, late Sant Ram Verma had never marriage with respondent no. 6.;