ELANGBAM (N) LONGJAM (O) SURODHONI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ch. Robinchandra, learned counsel appearing for the petitioner and Mr. Athouba, learned G.A. appearing for the respondents.

(2.) Prayer in the writ petition reads as follows :

(3.) Present writ petitioner is the wife/widow of late L. Ibotombi Singh, Ex-Work-Charged Khalasi of I.F.C. Department, Government of Manipur. Her husband was initially appointed to the post of Khalasi on Work-Charged basis vide office order even No. 209 dated 28.12.1989. On his appointment he was posted at Thoubal Project Division - I. But, unfortunately, he died on 18.01.2007 while in service. During his life time he had rendered 17 years, 17 days service continuously without any break till he died on 18.01.2007.