Full Judgment Text
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PETITIONER:
LAXMI KUNWAR
Vs.
RESPONDENT:
STATE OF RAJASTHAN
DATE OF JUDGMENT11/12/1992
BENCH:
KULDIP SINGH (J)
BENCH:
KULDIP SINGH (J)
KASLIWAL, N.M. (J)
CITATION:
1994 SCC Supl. (1) 303 1993 SCALE (1)91
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1.Tej Dan, late husband of the petitioner was working as
patwari in the service of the State of Rajasthan. He
retired from service on June 30, 1980. After his retirement
he married the petitioner Laxmi Kunwar on March 8, 1987.
Shortly thereafter he died. The Rajasthan Government has
denied family pension to the petitioner on the ground that
Tej Dan married her after retirement from service and as
such under the rules she is not entitled to the family
pension. This petition under Article 32 is by Laxmi Kunwar
the widow of Tej Dan seeking a mandamus directing the
respondents to grant family pension to her.
2.The State of Rajasthan, in the counter-affidavit filed
before this Court, has taken the following stand:
"The family of Shri Tej Dan was entitled to
pension by virtue of Rule 268-A to 268D of
Chapter XXVIII-A of (New Family Pension Rules)
Rajasthan Service Rules, 1951. Rules 268-A, B
and D are annexed hereto and marked Annexure A
is true and correct copy of the aforesaid
Rules. It is respectfully submitted that in
view of existing Rules the definition of
family does not take into its sweep wife or
husband getting married after the retirement
or even children legally adopted after the
retirement. In view of the aforesaid the
petitioner is not entitled to family pension
because she admittedly got married to Tej Dan,
patwari after he retired from the service of
the State of Rajasthan."
Rule 268-D which defines the family is as
under:
"(1) ’Family’, for the purposes of this
chapter, will include the following relations
of the officer:
(a) Wife, in the case of male officer;
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(b) husband, in the case of a female
officer;
(c) minor sons; and
(d) unmarried minor daughters.
304
Note
(1)(c) and (d) will include children adopted
legally before retirement.
(2)Marriage after retirement will not be
recognised for the purposes of this rule.
(3) *
3.This Court in Smt Bhagwanti v. Union of India’ had an
occasion to deal with identical situation under the Central
Services Rules which are pari-materia to the Rajasthan
Rules. This Court struck down part of the rule which
excluded the marriage after retirement from the definition
of "Family". We adopt the reasoning of this Court in
Bhagwanti case1 and hold that Note 2 to Rule 268-D
reproduced above is arbitrary and as such ultra vires
Article 14 of the Constitution of India. We, therefore,
allow the petition, direct the respondents to consider the
case of the petitioner for grant of family pension ignoring
Note 2 to Rule 268-D which we have struck down. The family
pension be finalised within three months from today, All the
arrears of the pension shall be paid to the petitioner
within one month thereafter. No costs.