TH. LEIRANG DEVI Vs. NATIONAL HYDRO POWER CORPORATION LTD

JUDGEMENT

(1.) Heard Shri Th. Khagemba, the learned counsel appearing for the petitioner; Shri N. Ibotombi, the learned Sr. Advocate appearing for the respondent Nos. 1 to 4 and Shri S. Samarjeet, the learned CGC appearing for the respondent Nos. 5, 6 and 7.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of Mandamus or any other appropriate writ directing the respondents to allow her to enjoy the family pension with arrears for the service rendered by her late husband at the Loktak Power Station under National Hydro Electric Power Corporation within a stipulated period. This matter can be said to be one of the unfortunate cases in which the petitioner has been denied family pension for more than two decades.

(3.) According to the petitioner, she is the legally wedded wife of Late Shri Thangjam Birendra Singh who was serving under the National Hydro Electric Power Corporation (hereinafter referred to as "the NHEPC") under Employee No. 151373-T and had died on 24-02-1996 leaving behind him his wife and children, while being posted at the Loktak Power Station, Manipur. As regards the death of her husband, the Moirang Municipal Council issued a certificate on 12-03-1996 certifying the death of her husband. Since the respondents failed to grant family pension and other pensionary benefits to the petitioner even though her husband had died in the year 1996, the petitioner and her family members have been facing a lot of untold hardship. The claim of the petitioner was registered by the authorities concerned as the Claim No. 911517834.