CWP-19578 of 2023 (O&M)     1     

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH

CWP-19578 of 2023 (O&M)

Reserved on:24.04.2025

          Pronounced on:29.05.2025

Kirandeep Kaur and others    

        ....Petitioners

Versus

Punjab State Power Corporation Limited and others

    .....Respondents

CORAM: HON’BLE MR. JUSTICE DEEPINDER SINGH NALWA

****

Present: Mr. G. S. Punia, Sr. Advocate, with 

Ms. Harleen Kaur, Advocate, for the petitioners.

Mr. Rangat Joshi, Advocate, for the respondents.

****

DEEPINDER SINGH NALWA    , J. (Oral)   

1. I n   the   present   writ   petition,   petitioner   No.1  is   praying   for

direction to the respondents to grant compassionate appointment being wife

of Tirath Singh (since deceased), who was employed as Assistant Lineman on

regular   basis   with   Punjab   State   Power   Corporation   Limited   (for   short

'Corporation') and also for grant of solatium to petitioners No.2 and 3, being

minor daughters of Tirath Singh (since deceased).

2. The brief facts of the case are that the husband of petitioner No.1

i.e. Tirath Singh was working on the post of Assistant Lineman with the

respondent Corporation, who had expired on 26.02.2022 while he was in

service with the Corporation. Tirath Singh, the husband of petitioner No.1

was earlier married with Baljinder Kaur in the year 2006 and Tirath Singh

CWP-19578 of 2023 (O&M)     2     

(since deceased) obtained Panchayati divorce from her in the year 2007.

There   was   no   child   born   from  the   aforesaid   wedlock.  Baljinder   Kaur

contracted second marriage with one Tejinder Pal Singh and is separately

residing with him since her marriage. Tirath Singh (since deceased) married

petitioner No.1 on 02.02.2009 and was blessed with two daughters i.e.

petitioners No.2 and 3. After the death of Tirath Singh on 26.02.2022,

petitioner No.1 applied for grant of appointment on compassionate ground

and submitted an application dated 02.03.2022 to the competent authority.

The case of the petitioner for grant of compassionate appointment was duly

considered   at   various   levels.   Various   affidavits   and   documents   were

submitted   by   petitioner   No.   1   with   the   respondent   Corporation.  After

submission of all the relevant documents, the case of the petitioners was

considered for compassionate appointment. The first wife of Tirath Singh

(since deceased) also submitted an affidavit to an extent that she will not

claim compassionate appointment nor will make any claim in future. The case

of the petitioner for grant of appointment on compassionate ground was sent

to the Law Officer of the Corporation for opinion. The Law Officer gave his

opinion on 06.04.2023 (Annexure P-26) wherein, it was opined that  legal

Panchayati compromise regarding dissolution of marriage cannot be equated

with the decree of divorce passed by the Court of competent jurisdiction and

as such, the marriage cannot be dissolved by Panchayti compromise. In view

of the abovesaid opinion given by the Law Officer of the Corporation, the

petitioner has not been offered appointment on compassionate ground.

3. Aggrieved   against   the   abovesaid   action   of   the   respondents

Corporation in not appointing petitioner No.1 on compassionate ground, the

CWP-19578 of 2023 (O&M)     3     

present writ petition has been filed by the petitioners. It may be mentioned

here that during the pendency of the present writ petition, appointment letter

was issued to petitioner No.1 offering appointment on compassionate ground

vide  appointment  letter   dated  12.09.2023  (Annexure  P-27).  As  per  the

abovesaid appointment letter, petitioner No.1 was to join at Trans Mandal

PSPCL Sirhind. A perusal of the facts of the case would show that despite the

fact that the appointment letter was issued to petitioner No. 1, she has not

been permitted to join the duty. 

4. Learned Senior Counsel appearing on behalf of the petitioners

submits that petitioner No.1 was married with late Tirath Singh in the year

2009. Two children were born from the abovesaid wedlock. The petitioners

have been residing with late Tirath Singh till he expired. He submits that as

per the service record of late Tirath Singh, petitioner No.1 has been declared

as a nominee for the purpose of retiral benefits of late Tirath Singh. He

further submits that the first wife of late Tirath Singh has already given an

affidavit that she will not claim the benefit of compassionate appointment. As

the petitioners were dependent upon late Tirath Singh. Therefore, petitioner

No.1 is entitled for grant of appointment on compassionate ground. 

5. In support of his contentions, learned counsel for the petitioner

relies upon the judgments passed by the Hon'ble Supreme Court in cases of

Vidyadhari & Ors. versus Sukhrana Bai & Ors.    2008(1) RCR (Civil) 900    ;

Tulsa Devi Nirola & Ors. versus Radha Nirola & Ors.    2020 (2) SCT 301   

and a judgment of Andhra Pradesh High Court passed in case titled as

CWP-19578 of 2023 (O&M)     4     

Gaddam Ruth Victoria versus The State of Andhra Pradesh and 4 others

2023 (6) Andh LD 194.

6. On the other hand, in order to rebut the case of the petitioners,

learned counsel for the respondents submits that as Panchayati divorce

regarding dissolution of marriage cannot be equated with the divorce passed

by the Court of competent jurisdiction and as such, the marriage of petitioner

No.1   is   void   hence   petitioner   No.1   cannot   be   offered   appointment   on

compassionate ground. 

7. Further, in support of his contentions, learned counsel for the

respondents has placed reliance on the judgment passed by a co-ordinate

Bench of this Court in case titled as Nishan Singh and another versus State

of Punjab and others     (CRWP No.763 of 2021, decided on 27.01.2021    and

another judgment of High Court of Karnataka in case titled as Smt. Manjula.

N  versus The  Commissioner of  Police     (Writ Petition  No.33134-2016,   

decided on 19.10.2022)  

8. I have heard learned counsel for the petitioner and have perused

the records available on the case file.

9. A  perusal   of   the   facts   mentioned   above   would   show   that

although, petitioner No. 1 does not acquire a status of the wife/spouse for a

contracted marriage during the subsistence of the first marriage, however, it

is an admitted fact that petitioner No. 1 was married with Tirath Singh (since

deceased) in the year 2009 and was blessed with two daughters. It is admitted

fact that petitioner No.1 was residing with late Tirath Singh almost for 23

years till he expired on 26.02.2022. Petitioner No.1 has been declared as a

CWP-19578 of 2023 (O&M)     5     

nominee in the service record of late Tirath Singh and is entitled for grant of

retiral benefits in accordance with law. First wife of Tirath Singh (since

deceased) has already given an affidavit to the effect that she will not claim

appointment on compassionate ground. It is admitted fact that the petitioners

were wholly dependent upon late Tirath Singh. An appointment letter has

already   been   issued   to   petitioner   No.1   offering   appointment   on

compassionate ground on the post of Peon/Sewadar. 

10. Taking into consideration the abovesaid facts, it is relevant to

refer to following judgments:-

i)Vidyadhari & Ors. versus Sukhrana Bai & Ors. 

2008(1) RCR (Civil) 900;

In the above said case, the husband contracted second martriage

during the subsistence of first marriage being void however the second wife

was held entitled for grant of pension on the basis that she was declared as a

nominee in the service record. The relevant paragraphs of the abovesaid

judgment is reproduced as under:-

“9.  There   can   be   no   dispute   that  Vidhyadhari   had   never

pleaded any divorce, much less customary  divorce  between

Sukhrana Bai and Sheetaldeen. There were no pleadings and

hence no issue arose on that count. In our opinion, therefore, the

High Court was right in holding that marriage between Sukhrana

Bai   and   Sheetaldeen   was   very   much   subsisting   when

Sheetaldeen got married to Vidhyadhari. Learned counsel tried

to rely on the reported decision in Govind Rajus case (supra).

We are afraid the decision is of no help to the respondent as

basically the issue in that decision was about the legitimacy of

the children born to a mother whose first marriage was not

CWP-19578 of 2023 (O&M)     6     

dissolved and yet she had contracted the second marriage. This

is apart from the fact that in the present case there were no

pleadings about the existence of custom and alleged divorce

thereunder. Therefore, there was no evidence led on that issue. In

our opinion the decision in Govind Raju's case is not applicable.

Even the other decision in Yamanaji's case is not applicable as

the facts are entirely different. In Yamanji's case there was a

Deed   of   Divorce   executed   by  the   wife.   The   question  was

whether there was a customary divorce. There was a custom

permitting divorce by executing deed existing in the community

to which the parties belonged. Such is not the situation here.

There is neither any Divorce Deed nor even the assertion on the

part of Vidhyadhari that Sheetaldeen had divorced Sukhrana Bai.

We,   therefore,   accept   the   finding   of   the   High   Court  that

Sukhrana Bai was the legally wedded wife while Vidhyadhar

could not claim that status. 

10.  However, unfortunately, the High Court stopped there only

and did not consider the question as to whether inspite of this

factual scenario Vidhyadhari could be rendered the Succession

Certificate. The High Court almost presumed that Succession

Certificate can be applied for only by the legally wedded wife to

the exclusion  of  anybody  else.  The  High  Court  completely

ignored the admitted situation that this Succession Certificate

was for the purposes of collecting the Provident Fund, Life

Cover   Scheme,  Pension  and   amount  of  Life  Insurance  and

amount   of   other   dues   in   the   nature   of   death   benefits   of

Sheetaldeen. That Vidhyadhari was a nominee is not disputed by

anyone and is, therefore proved. Vidhyadhari had claimed the

Succession Certificate mentioning therein the names of four

children whose  status  as  legitimate  children  of  Sheetaldeen

could not and cannot be disputed. This Court in a reported

decision in Rameshwari Devi's case (supra) has held that even if

a Government Servant had contracted second marriage during

CWP-19578 of 2023 (O&M)     7     

the subsistence of his first marriage, children born out of such

second marriage would still be legitimate though the second

marriage itself would be void. The Court, therefore, went on to

hold that such children would be entitled to the pension but not

the second wife. It was, therefore, bound to be considered by the

High Court as to whether Vidhyadhari being the nominee of

Sheetaldeen could legitimately file an application for Succession

Certificate and could be granted the same. The law is clear on

this issue that a nominee like Vidhyadhari who was claiming the

death benefits arising out of the employment can always file an

application under Section 372 of the Indian Succession Act as

there is nothing in that Section to prevent such a nominee from

claiming the certificate on the basis of nomination.  The High

Court should have realised that Vidhyadhari was not only a

nominee but also was the mother of four children of Sheetaldeen

who were the legal heirs of Sheetaldeen and whose names were

also found in Form A which was the declaration of Sheetaldeen

during his life-time. In her application Vidhyadhari candidly

pointed out the names of the four children as the legal heirs of

Sheetaldeen. No doubt that she herself has claimed to be a legal

heir which status she could not claim but besides that she had the

status of a nominee of Sheetaldeen. She continued to stay with

Sheetaldeen as his wife for long time and was a person of

confidence for Sheetaldeen who had nominated her for his

Provident Fund, Life Cover Scheme, Pension and amount of Life

Insurance and amount of other dues. Under such circumstances

she was always preferable even to the legally wedded wife like

Sukhrana Bai who had never stayed with Sheetaldeen as his wife

and who had gone to the extent of claiming the Succession

Certificate to the exclusion of legal heirs of Sheetaldeen. In the

grant of Succession Certificate the court has to use its discretion

where   the   rival   claims,   as   in   this   case,   are   made   for   the

Succession Certificate for the properties of the deceased. The

CWP-19578 of 2023 (O&M)     8     

High Court should have taken into consideration these crucial

circumstances. Merely because Sukhrana Bai was the legally

wedded wife that by itself did not entitle her to a Succession

Certificate in comparison to Vidhyadhari who all through had

stayed as the wife of Sheetaldeen, had born his four children and

had claimed a Succession Certificate on behalf children also. In

our opinion, the High Court was not justified in granting the

claim of Sukhrana Bai to the exclusion not only of the nominee

of Sheetaldeen but also to the exclusion of his legitimate legal

heirs. 

11.  Therefore, though we agree with the High Court that

Sukhrana Bai was the only legitimate wife yet, we would chose

to grant the certificate in favour of Vidhyadhari who was his

nominee and the mother of his four children. However, we must

balance the equities as Sukhrana Bai is also one of the legal heirs

and besides the four children she would have the equal share in

Sheetaldeen's   estate   which   would   be     ⅕   th.   To   balance   the   

equities   we   would,   therefore,   chose   to   grant   Succession

Certificate to Vidhyadhari but with a rider that she would protect

the    ⅕   th share of Sukhrana Bai in Sheetaldeen's properties and   

would hand over the same to her. As the nominee she would hold

the    ⅕   th share of Sukhrana Bai in trust and would be responsible   

to pay the same to Sukhrana Bai. We direct that for this purpose

she would give a security in the Trial Court to the satisfaction of

the Trial Court. 

13.  It should not be understood by the above that we are, in

any way, deciding the status of Vidhadhari finally. She may still

prosecute her own remedies for establishing her own status

independently of these proceedings. 

14.  In  the  result the  appeal  is  allowed.  In  the facts and

circumstances of the case, there will be no order as to costs.

CWP-19578 of 2023 (O&M)     9     

ii)Tulsa Devi Nirola & Ors. versus Radha Nirola & Ors. 

2020 (2) SCT 301;

In the abovesaid case, on the basis of the nomination declared by

the decased employee, second wife was held entitled for family

pension. The relevant paragraphs of the abovesaid judgment is

reproduced as under:-

“9.  Rule 35 (5) provides that for the purpose of Rules 36, 37

and 38, family in relation to a government servant means wife or

wives, including judicially separated wife. Rule 38 provides for

nomination to be made by the government servant in Form 1 or 2

or 3 conferring on one or more persons, the right to receive

death come retirement gratuity that may be due to him. In view

of the partition deed the deceased while filling his nomination in

the prescribed Form under Rule 38 mentioned the name of

respondent no.1 only as the sole beneficiary of family pension.

We are of the considered opinion that Rule 40(6) is conditional

in nature and does not vest an automatic statutory right in

appellant no.1 to equal share in the family pension. The family

pension would be payable to more than one wife only if the

government servant had made a nomination to that effect and

which option was open to him under the Pension Rules. 

"40.  Family Pension- 

(6)  (a) (i) Where the family pension is payable to more 

widows than one, the family pension shall be paid to the 

widows in equal shares."

10.  The Pension Rules therefore recognize the nomination  of

a wife or wives for the purpose of family pension. True, the

family pension did not constitute a part of the estate of the

deceased. If the settlement deed had not been executed and acted

upon different considerations may have arisen.  The right to

family pension in more than one wife being conditional in nature

CWP-19578 of 2023 (O&M)     10     

and not absolute, in view of nomination in favour of respondent

no.1 alone, appellant no 1 in the facts of the case can also be said

to have waived her statutory right to pension in lieu of benefits

received by her under the settlement deed. The deceased resided

exclusively   with   respondent   no.1   and   occasionally   visited

appellant no.1. The deceased was exclusively taken care of by

respondent no.1 during his illness including the expenditure

incurred on his treatment. In view of the statutory rules, it is not

possible   to   accept   the   argument   that   respondent   no.1   was

nominated only for purpose of receipt of the family pension and

per force was required to share it equally with appellant no.1. 

11.  In Vidhyadhari (supra), this Court accepted the claim of

the   second   wife   to   receive   inter   alia   pension   based  on

nomination   since,   like   the   present   case,   the   deceased   was

residing with the second wife to the exclusion of the first. The

grant of succession certificate to the second wife was held valid.

However, to balance equities, this Court granted ⅕th share to the

first wife in the properties. We may have also considered the

balancing   the   equities   if   the   deceased   had   not   executed   a

settlement deed with regard to his movable and immovable

properties  and   which was  accepted  and  acted  upon  by the

appellant no.1. 

12.  We, therefore, find no merit in the appeal. The appeal is

dismissed.”

iii)Gaddam Ruth Victoria versus The State of Andhra 

Pradesh and 4 others     2023 (6) Andh LD 194    .

In the abovesaid case, the issue is with regard to the entitlement

of second wife for family pension in the equal share on the basis of

nomination.   The   relevant   paragraphs   of   the   abovesaid   judgment   is

reproduced as under:-

CWP-19578 of 2023 (O&M)     11     

“21. In the aforesaid peculiar factual situation coupled with the

fact that both are widows, in their      old age, and the Tribunal   

having taken a middleway, whether the direction as issued by the

Tribunal under the impugned judgement deserves interference,

by us, and if so, to what extent, keeping in view, what the social

justice demands. Should we allow the claim of the petitioner in

to to, only because, she is the 1st legally wedded wife, and deny

the benefit to 5th respondent only, because, her marriage, was

during subsistence of 1st marriage of Gaddam Danam, though

since 1986 she lived with Gaddam Danam till his death, and

looked after him as wife and also being recorded in the service

records as wife. 

22. We may at this very stage profitably refer the judgement of

the Hon'ble Court in the case of Vidhyadhari v. Sukhrana Bail

(2008) 2 SCC 238. 

23.  In Vidhyadhari (supra), the facts were that during the

subsistence of the first marriage, one Sheetaldeen working as

CCM Helper in Mines of the Western Coalfields at Pathakheda

solemnized second marriage. From that wedlock four children

were born. The first wife did not have any children. After the

death of Sheetaldeen, two separate applications came to be filed

under section  372  of the Indian Succession Act for obtaining

succession certificate with respect to the movable properties of

the deceased, one by the first wife and the other by the second

wife. The application filed by the second wife was allowed and

the application filed by the first wife was dismissed. Two appeals

were filed by the 1st wife which were allowed in her favour by

the High Court and the matter approached the Hon'ble Supreme

Court at the instance of the second wife. The High Court held

that the marriage of Sheetaldeen with the first wife is very much

subsisting when the second wife got married. Consequently, the

first wife alone was entitled to the grant of succession certificate.

The Hon'ble Apex Court held that the marriage of the second

CWP-19578 of 2023 (O&M)     12     

wife during subsistence of the first marriage and in the absence

of any divorce deed or even assertion that there was customary

divorce, the High Court was right in holding that the second wife

could not claim the status of wife and the finding of the High

Court did not call for interference. The Hon'ble Apex Court,

however, further observed that the High Court ought not to have

stopped there only and the question as to whether in spite of the

factual scenario, the first wife could be rendered the succession

certificate ought to have been considered. 

24.  In Vidhyadhari (supra) it was held that the succession

certificate was for the purpose of collecting Provident Fund, Life

Cover Scheme, Pension and amount of life insurance and amount

of other dues in the nature of death benefits of Sheetaldeen. The

second wife was a nominee, which was not disputed and was

therefore proved. The Hon'ble Apex Court held that a nominee

like, the second wife, who was claiming the death benefits

arising out of the employment can always file an application

under section  372 of the Succession Act, as there is nothing in

that   section   to   prevent   such   a   nominee   from  claiming   the

certificate on the basis of nomination. The Hon'ble Apex Court

observed that the High Court should have realized that the

second wife was not only a nominee but also was the mother of

four   children   of   Sheetaldeen   who   were   the   legal   heirs   of

Sheetaldeen and their names were found in Form-A which was

the   declaration   of   Sheetaldeen   during   his   lifetime.  It   was

observed that the second wife continued to stay with Sheetaldeen

as his wife for long time and was a person of confidence for

Sheetaldeen, who had nominated her for his provident fund, Life

Cover Scheme, pension and amount of life insurance and amount

of other dues. The Hon'ble Apex  Court held that under such

circumstances, she was always preferable even to the legally

wedded wife like the first wife, who had never stayed with

Sheetaldeen as his wife. The Hon'ble Apex Court observed that

CWP-19578 of 2023 (O&M)     13     

the   High   Court   should   have   taken   into   consideration  these

crucial circumstances. Merely because the first wife was the

legally wedded wife that by itself did not entitle her to a

succession certificate in comparison to the second wife who all

through had stayed as the wife of Sheetaldeen, had borne his

four children and had claimed a succession certificate on behalf

of children also. 

25.  It is apt to reproduce paras 11 to 14 of Vidhyadhari (supra)

as under: 

"11. There can be no dispute that Vidhyadhari had never

pleaded any divorce, much less customary divorce between

Sukhrana Bai and Sheetaldeen. There were no pleadings

and hence no issue arose on that count. In our opinion,

therefore, the High Court was right in holding that marriage

between Sukhrana Bai and Sheetaldeen was very much

subsisting when Sheetaldeen got married to Vidhyadhari.

Learned counsel tried to rely on Govindaraju case [(1996) 5

SCC 467 : AIR 1997 SC 10]. 

We are afraid the decision is of no help to the respondent as

basically the issue in that decision was about the legitimacy

of the children born to a mother whose first marriage was

not   dissolved   and   yet   she   had   contracted   the   second

marriage. This is apart from the fact that in the present case

there were no pleadings about the existence of custom and

alleged   divorce   thereunder.   Therefore,   there   was   no

evidence led on that issue. In our opinion the decision in

Govindaraju case [(1996) 5 SCC 467 : AIR 1997 SC 10] is

not applicable. Even the other decision in  Yamanaji case

[(2002) 2 SCC 637]  is not applicable as the facts are

entirely different. In  Yamanaji case [(2002) 2 SCC 637]

there was a deed of divorce executed by the wife. The

question was whether there was a customary divorce. There

was a custom permitting divorce by executing deed existing

CWP-19578 of 2023 (O&M)     14     

in the community to which the parties belonged. Such is not

the situation here. There is neither any divorce deed nor

even   the   assertion   on   the   part   of   Vidhyadhari   that

Sheetaldeen had divorced Sukhrana  Bai. We, therefore,

accept the finding of the High Court that Sukhrana Bai was

the legally wedded wife while Vidhyadhari could not claim

that status. 

12. However, unfortunately, the High Court stopped there

only and did not consider the question as to whether in spite

of this factual scenario Vidhyadhari could be rendered the

succession certificate. The High Court almost presumed

that succession certificate can be applied for only by the

legally wedded wife to the exclusion of anybody else. The

High Court completely ignored the admitted situation that

this succession certificate was for the purposes of collecting

the   provident   fund,   Life   Cover   Scheme,   pension   and

amount of life insurance and amount of other dues in the

nature of death benefits of Sheetaldeen. That Vidhyadhari

was a nominee is not disputed by anyone and is, therefore

proved. Vidhyadhari had claimed the succession certificate

mentioning therein the names of four children  whose status

as legitimate children of Sheetaldeen could not and cannot

be disputed. 

13. This Court in Rameshwari Devi case [(2000) 2 SCC 431

: 2000 SCC (L&S) 276] has held that even if a government

servant   had   contracted   second   marriage   during   the

subsistence of his first marriage, children born out of such

second marriage would still be legitimate though the second

marriage itself would be void. The Court, therefore, went

on to hold that such children would be entitled to the

pension but not the second wife. It was, therefore, bound to

be considered by the High Court as to whether Vidhyadhari

being the nominee of Sheetaldeen could legitimately file an

CWP-19578 of 2023 (O&M)     15     

application for succession certificate and could be granted

the same. The law is clear on this issue that a nominee like

Vidhyadhari who was claiming the deathbenefits arising out

of the employment can always file an application under

section 372 of the Succession Act as there is nothing in that

section   to   prevent   such   a   nominee   from   claiming   the

certificate on the basis of nomination. The High Court

should   have   realised   that  Vidhyadhari   was   not   only a

nominee   but   also   was   the   mother   of   four   children   of

Sheetaldeen who were the legal heirs of Sheetaldeen and

whose names were also found in Form A which was the

declaration   of   Sheetaldeen   during   his   lifetime.   In  her

application Vidhyadhari candidly pointed out the names of

the four children as the legal heirs of Sheetaldeen. No doubt

that she herself has claimed to be a legal heir which status

she could not claim but besides that she had the status of a

nominee   of   Sheetaldeen.   She   continued   to   stay   with

Sheetaldeen as his wife for long time and was a person of

confidence for Sheetaldeen who had nominated her for his

provident fund, Life Cover Scheme, pension and amount of

life   insurance   and   amount   of   other   dues.   Under   such

circumstances she was always preferable even to the legally

wedded wife like Sukhrana Bai who had never stayed with

Sheetaldeen as his wife and who had gone to the extent of

claiming the succession certificate to the exclusion of legal

heirs of Sheetaldeen. In the grant of succession certificate

the court has to use its discretion where the rival claims, as

in this case, are made for the succession certificate for the

properties of the deceased. The High Court should have

taken   into   consideration   these   crucial   circumstances.

Merely because Sukhrana Bai was the legally wedded wife

that by itself did not entitle her to a succession certificate in

comparison to Vidhyadhari who all through had stayed as

CWP-19578 of 2023 (O&M)     16     

the wife of Sheetaldeen, had borne his four children and

had claimed a  succession certificate on behalf of children

also. In our opinion, the High Court was not justified in

granting the claim of Sukhrana Bai to the exclusion not

only   of   the   nominee   of   Sheetaldeen   but   also   to   the

exclusion of his legitimate legal heirs. 

14. Therefore, though we agree with the High Court that

Sukhrana Bai was the only legitimate wife yet, we would

choose to grant the certificate in favour of Vidhyadhari who

was his nominee and the mother of his four children.

However, we must balance the equities as Sukhrana Bai is

also one of the legal heirs and besides the four children she

would have the equal share in Sheetaldeen's estate which

would   be   1/5th.   To   balance   the   equities   we   would,

therefore,   choose   to   grant   succession   certificate   to

Vidhyadhari but with a rider that she would protect the

1/5th share of Sukhrana Bai in Sheetaldeen's properties and

would hand over the same to her. As the nominee she would

hold the 1/5th share of Sukhrana Bai in trust and would be

responsible to pay the same to Sukhrana Bai. We direct that

for this purpose she would give a security in the trial court

to the satisfaction of the trial court." 

26. In Vidhyadhari (supra) the Hon'ble Apex Court, though in

agreement with the finding of the High Court that the first wife

was only the legitimate wife, yet, chosen the second wife to

grant the certificate who was the nominee of the deceased

Sheetaldeen and mother of his four children. 

27. In Vidhyadhari (supra) the Hon'ble Apex Court, however,

observed that the equities must be balanced, as the first wife is

also one of the legal heirs, besides the four children, she would

have the equal share in the estate of Sheetaldeen which would be

1/5th . To balance the equities, while granting the succession

certificate to the second wife, a rider was put that she would

CWP-19578 of 2023 (O&M)     17     

protect the 1/5th share of the first wife and would hand over the

same to the first wife. 

28.  Recently, in Tulsa Devi Nirola v. Radha Nirola 2020 SCC

Online SC 283 the Hon'ble Apex Court held that family pension

undoubtedly is not part of the estate of the deceased and will be

regulated by the Pension Rules which confer a statutory right in

the beneficiary eligible for the same. Tulsa Devi Nirola (supra) is

a case where the second marriage was held not invalid. So far as

the grant of family pension is concerned, the nomination was

made in favour of the second wife. The rules provided for such

nomination. It was held that Rule 40 (6) of Sikkim Services

Pension Rules 1990, was conditional in nature and did not vest

an automatic statutory right in the first wife, therein, to equal

share in the family pension. In Tulsa Devi Nirola (supra), Rule

35 (5) of the Pension Rules provided that for the purpose of

Rules 36, 37 and 38, family in relation to a government servant

means wife or wives, including judicially separated wife. Rule

38 provided for nomination to be made by the government

servant in Form 1 or 2 or 3 conferring on one or more persons,

the right to receive death come retirement gratuity that may be

due to him. In the nomination form under Rule 38, the deceased

mentioned the name of the 2nd wife only. There was also a

settlement deed in favour of the first wife by the deceased

husband, under which she received certain benefits. 

29. The Hon'ble Apex Court in Tulsa Devi Nirola (supra) held

the right of family pension in favour of the second wife, as the

sole nomination was in her favour. The Hon'ble Apex Court

observed that the deceased husband resided exclusively with the

second wife and occasionally visited the first wife. The deceased

was exclusively taken care of by the second wife during his

illness including the expenditure incurred on his treatment. The

contention as raised in that case that the nomination in favour of

2nd wife was only for purpose of receipt of the family pension

CWP-19578 of 2023 (O&M)     18     

and per force she was required to share it equally with the 1st

wife was not accepted by the Hon'ble Apex Court. 

30.  In Tulsa Devi Nirola (supra) the Hon'ble Apex Court,

however,   observed   that   if   the   deceased   had   not   executed

settlement deed with regard to the movable and immovable

properties, which was accepted and acted upon by the first wife,

the Court could have considered, balancing the equities in favour

the 1st wife as well. 

31.  The principle as laid down in the said case with respect to

grant of family pension is that the family pension is not the

estate of the deceased and if the rules provide for nomination

and the nomination has been made, in favour of the second wife,

she would be entitled for the family pension, and the nomination

is not for the purpose of mere receipt of the family pension,

requiring her to share equally with the 1st wife, per force. 

32.  In   view   of   the   aforesaid   judgements,   we   are   of  the

considered view that in such matters, even if it is found that the

second wife does not acquire the status of wife, for the marriage

having   been   contracted   during   the   subsistence   of   the   first

marriage, still for the service benefits and service claims of the

deceased husband, she is entitled for protection. The endeavour

of the Courts has always been to balance the equities amongst

two wives though the second may not be understood in the strict

sense as 'wife', a legally wedded. For balancing the equities, the

Courts can pass appropriate orders in favour of both the wives. 

33.  In the present case also, we have observed above and have

found that the first wife left the deceased Gaddam Danam in

1979, thereafter the deceased Gaddam Danam got the service in

1980,   he   married   the   present   5th   respondent   during  the

subsistence of the first marriage with the petitioner. There is

nothing on record to show any customary divorce. On the other

hand, the divorce case was filed in the year 2011, but the same

came to end due to the death of Gaddam Danam during its

CWP-19578 of 2023 (O&M)     19     

pendency. There is also nothing on record to indicate that during

the long years, since 1979 till the death of Gaddam Danam, the

first wife ever took care of Gaddam Danam. It was only for the

first time in the year 2010 the claim for maintenance was filed

just   before   the   retirement   of   Gaddam   Danam,   and   for

enforcement of such claim of maintenance, as was granted, the

order of attachment was passed in 2011 which was set aside by

this Court, but the amount was directed to be kept in abeyance

till passing of fresh orders on matter having been remitted. The

three daughters were born out of the wedlock of Gaddam Danam

with the 5

th

 respondent, and even if it be taken that the marriage

of   5th   respondent   is   void   for   the   reason   of   having  been

solemnized during subsistence of first marriage, the children

would   be   legitimate.   The   5

th

  respondent   resided   with   the

deceased Gaddam Danam since after her marriage and also

attended him during his illness for which the original medical

bills   were   filed.   During   the   lifetime,   Gaddam   Danam  also

nominated her, of which there is entry in the service book.

Though that is disputed by the petitioner, being suspicious, and

even though in that respect an order of the Tribunal in the same

O.A, dated 18.03.2016 is there, in which the Tribunal observed

that such entry creates an amount of suspicion, but, we are of the

view that there is nothing on record to show that the entry in the

service record was forged. Merely because the entry was made

with different ink etc., and might have been seen with suspicion

by   the   Tribunal   in   its   previous   interlocutory   order  dated

18.03.2016, but in passing the final order, such alleged suspicion

did not prevail with the Tribunal. It is settled in law that the

suspicion, howsoever strong, it may be, cannot take the place of

proof. We are of the view that the entry in the service records,

when considered in the light of the undisputed fact that in the

family members details submitted by the deceased at the time of

his   pension   proposals,   he   gave   the   particulars   of   the   5

th

CWP-19578 of 2023 (O&M)     20     

respondent and the three daughters, it can be said that the

deceased during his lifetime had nominated the 5

th

 respondent in

the service records, and such an entry cannot give rise to any

suspicion. Filing of the divorce petition by Gaddam Danam

against his first wife, in 2011, is also indicative of the fact that he

wanted that after his death there may not arise any dispute, for

the benefits in favour of the 2nd wife and wanted to secure the

interests of the 2nd wife and the children from her, may be

because the first wife started litigation against Gaddam Danam

for maintenance etc., in the year 2010. 

34.  The submission of the learned counsel for the petitioner

placing reliance on Rule 50 of the Andhra Pradesh Revised

Pension Rules 1980 is that if the second marriage is contracted

with permission of the competent authority, such wife will have

legal status for all purposes for receiving the family pension with

the first wife and children of the first wife. He submits that the

payment of family pension to the 2nd wife is therefore dependent

upon the permission obtained. If the permission is not obtained

for marriage, the 2nd wife will have no legal status of 'wife', the

marriage being void. He submitted that there was no permission

to Gaddam Danam to solemnize 2nd marriage. 

35.  Before   we   deal   with   the   aforesaid   submission  of  the

learned counsel for the petitioner, we would refer to the relevant

provisions as hereinafter. We observe that this provision Rule 50

is a beneficial provision in favour of woman with whom the

government   employee   contracts   another   marriage   during

subsistence of the first marriage. This provision is therefore

required to be construed liberally to achieve its very object of the

grant   of   family  pension   after   the   death   of   the   government

employee in favour of and to the extent reasonably possible to

make available, both the wives, the family pension, and none of

them be deprived of the same, in particular to the 2

nd

  wife with

whom   the   deceased   government   employee   solemnized   2

nd

CWP-19578 of 2023 (O&M)     21     

marriage during subsistence of first marriage. The issue requires

coinsideration from the view point of social justice as well. 

36.  Rule 50 (2) of the Andhra Pradesh Revised Pension Rules

1980 (in short 'Rules 1980'), provides that the family of the

deceased shall be entitled to a monthly family pension at the

percentage as specified therein. 

37.  Rule 50 (12) (b) of the Rules 1980 provides that for the

purpose of this rule 'family' in relation to government service

means Category-I (i) wife in the case of a male government

servant, or husband in the case of a female government servant. 

38.  The Executive Instructions (Circular Memo No.36840-

A/329/A2/Pen.I/93, F & P (FW.Pen.I) Dept., Dt 11.09.1996) on

the point of grant of family pension to the second living wife

provides as under: 

"Irrespective   of   the   Personal   Laws   if   a   Government

employee having a living wife contracted second marriage

after the introduction of the Andhra Pradesh Civil Services

(Conduct) Rules,  1964 without  the    permission of  the

competent authority, such marriage is null and void and,

second wife does not have any legal status and such second

wife is not entitled to the family pension. On the other hand

if   the   employee   contracted   second   marriage   with

permission of the competent  authority such wife will have

legal status for all purposes for receiving family pension

along with the first wife the children of the first wife in

terms of sub-rule (6) of Rule 50 of the Andhra Pradesh

Revised Pension Rules, 1980. If the second marriage is

contracted before the  introduction of Andhra Pradesh Civil

Services (Conduct) Rules, 1964 Family Pension can be paid

in the same manner."

39. Rule 49 of the Rules 1980, provides for nominations. A

government   servant   shall   on   his  appointment,   make   a

nomination in Form-I or Form-2, as may be appropriate in the

CWP-19578 of 2023 (O&M)     22     

circumstances of the case, conferring on one or more persons the

right to receive the retirement/gratuity payable under Rule 47. 

40.  From the aforesaid provisions, it is evident that there is

provision for grant of family pension to the second living wife

also.   Point   No.1   of   the   Circular   Memo   dated   11.09.1996

provides for the family pension to the wives. Irrespective of

Personal Laws if the government employee having a living wife

contracted second marriage after the introduction of the Andhra

Pradesh   Civil   Services   (Conduct)   Rules   1964,   without   the

permission of the competent authority, such marriage is null and

void, and second wife does not have any legal status and such

second wife is not entitled to the family pension. If the employee

contracted second marriage with permission of the competent

authority, such wife will have legal status for all purposes for

receiving family pension along with the first wife, the children

of the first wife, in terms of sub-rule (6) of Rule 50 of the

Andhra Pradesh Revised Pension Rules 1980. 

41.  We may refer to the case of the Hon'ble Apex Court in

Badshah v. Urmila Badshah Godse (2014) 1 SCC 188, though

the same is, dealing with Section 125 of Code of Criminal

Procedure (Cr.P.C),  where  maintenance  was  claimed by the

second   wife,   the   second   marriage   being   performed   during

subsistence of the first marriage of husband, but is of assistance

in the present case, as well. 

42.  In Badshah (supra) the petitioner husband therein was

already married. His second marriage was also proved between

the parties to the said case. He duped the respondent therein by

suppressing the factum of the first marriage. It was held that he

(husband)   could   not   be   permitted   to   deny   the   benefit   of

maintenance to the respondents. The reasons for such course of

action, as stated by the Hon'ble Apex Court, were threefold, one

of which, we would refer, was that in such cases, purposive

interpretation   needs   to   be   given.   While   dealing   with   an

CWP-19578 of 2023 (O&M)     23     

application of a destitute wife or hapless children, the Court is

dealing   with   the   marginalised   sections   of   the   society.   The

purpose is to achieve "social justice" which is the constitutional

vision, enshrined in the preamble of the Constitution of India.

The preamble to the Constitution of India clearly signals that we

have chosen the democratic path under the rule of law to achieve

the goal of securing for all its citizens, justice, liberty, equality

and fraternity. It specifically highlights achieving their social

justice. Therefore, it becomes the bounden duty of the Courts to

advance   the   cause   of   the   social   justice.   While   giving

interpretation to a particular provision, the Court is supposed to

bridge the gap between the law and society. 43.  In  Badshah

(supra) the Hon'ble Apex Court further observed that the Courts

have   to   adopt   different   approaches   in   "social   justice

adjudication"   which   is   also   known   as   "social   context

adjudication" as mere "adversarial approach" may not be very

appropriate. 

44.  The Hon'ble Apex Court in para-14 of Badshah (supra),

quoted, as described by Professor Madhava Menon as under:

"It is, therefore, respectfully submitted that 'social context

judging'   is   essentially   the   application   of   equality

jurisprudence as evolved by Parliament and the Supreme

Court in myriad situations presented before courts where

unequal parties are pitted in adversarial proceedings and

where courts are called upon to dispense equal justice.

Apart from the social-economic inequalities accentuating

the   disabilities   of   the   poor   in   an   unequal   fight,   the

adversarial process itself operates to the disadvantage of the

weaker party. In such a situation, the Judge has to be not

only sensitive to the inequalities of parties involved but

also positively inclined to the weaker party if the imbalance

were not to result in miscarriage of justice. This result is

CWP-19578 of 2023 (O&M)     24     

achieved by what we call social context judging or social

justice adjudication."

45. The   Hon'ble  Apex   Court   held   that   the   provision   of

maintenance would definitely fall in this category which aims at

empowering the destitute and achieving social justice or equality

and dignity of the individual. While dealing with cases under

this provision, drift in the approach from "adversarial" litigation

to social context adjudication is the need of the hour. 

46.  The Hon'ble Apex Court in Badshah (supra) observed that

the law regulates relationships between people. It prescribes

patterns of behaviour. It reflects the values of society. The role of

the Court is to understand the purpose of law in society and to

help the law achieve its purpose. The law of a society is a living

organism. It is based on a given factual and social reality that is

constantly changing. Change in social reality is the law of life,

responsiveness to change in social reality is the life of the law. In

both  constitutional and  statutory interpretation, the Court is

supposed   to   exercise   discretion   in   determining   the  proper

relationship between the subjective and objective purposes of the

law. The Hon'ble Apex Court held that there is a non-rebuttal

presumption that the legislature while making a provision like

Section 125 Cr.P.C, to fulfill its constitutional duty in good faith,

had always intended to give relief to the woman becoming 'wife'

under such circumstances. This approach is particularly needed

while deciding the issues relating to gender justice.

47.  It is apt to refer paras-20, 21 & 22 in Badshah (supra) as

under:

"20. Thus, while interpreting a statute the court may not

only take into consideration the  purpose for which the

statute   was   enacted,   but   also   the   mischief   it   seeks  to

suppress.   It   is   this   mischief   rule,   first   propounded   in

Heydon case [(1584) 3 Co Rep 7a : 76 ER 637] which

became the historical source of purposive interpretation.

CWP-19578 of 2023 (O&M)     25     

The court would also invoke the legal maxim construction

of ut res magis valeat quam pereat in such cases i.e. where

alternative constructions are possible the court must give

effect to that which will be responsible for the smooth

working of the system for which the statute has been

enacted rather than one which will put a road block in its

way.   If   the   choice   is   between   two   interpretations,  the

narrower   of   which   would   fail  to  achieve   the   manifest

purpose of the legislation should be avoided. We should

avoid a construction which would reduce the legislation to

futility and should accept the bolder construction based on

the   view   that   Parliament   would   legislate   only   for   the

purpose   of   bringing   about   an   effective   result.   If   this

interpretation is not accepted, it would amount to giving a

premium to the husband for defrauding the wife. Therefore,

at least for the purpose of claiming maintenance under

Section 125 CrPC, such a woman is to be treated as the

legally wedded wife. 

21. The principles of Hindu Personal Law have developed

in an evolutionary way out of concern for all those subject

to it so as to make fair provision against destitution. The

manifest purpose is to achieve the social objectives for

making bare minimum provision to sustain the members of

relatively smaller social groups. Its foundation spring is

humanistic. In its operation field all though, it lays down

the permissible categories under its benefaction, which are

so entitled either because of the tenets supported by clear

public policy or because of the need to subserve the social

and individual morality measured for maintenance. 

22. In taking the aforesaid view, we are also encouraged by

the following observations of this Court in Capt. Ramesh

Chander Kaushal v. Veena Kaushal [(1978) 4 SCC 70 :

1978 SCC (Cri) 508] : (SCC p. 74, para 9) 

CWP-19578 of 2023 (O&M)     26     

"9. ... The brooding presence of the constitutional empathy

for the weaker sections like women and children must

inform interpretation if it has to have social relevance. So

viewed, it is possible to be selective in picking out that

interpretation out of two alternatives which advances the

cause - the cause of the derelicts."

48. We are of the view that the object of providing family

pension to wife after the death of the  husband / government

employee   cannot   be  different   from  the  object  of   providing

maintenance during lifetime of the husband in case of divorce. 

49.  In our view, Rule 50 of the Rules 1980 is with intend to

give   relief   to   the   woman   becoming   wife.   Under   such

circumstances, even the wife from the second marriage was

made entitled for family pension, as the main object of this rule

was to give family pension to the wives i.e., more than one, and

for that reason, to clarify the expression 'wife' used in Rule 50

(12) of the Rules 1980, Circular Memo dated 11.09.1996 was

issued providing that irrespective of the personal Laws. The only

thing that requires consideration is the permission from the

department for second marriage. 

50.  We have already referred to the judgement of the Hon'ble

Apex Court in Vidhyadhari (supra) & Tulsa Devi Nirola (supra)

that family pension  is  not  the estate  of  the  deceased. The

nominee shall be the sole beneficiary. If the nomination is in

favour of the second wife, she would be entitled to the family

pension and not merely for the purpose of receipt of the family

pension. There being nomination in favour of the 5th respondent

by the deceased made during his lifetime, as per the pension

proposals, as also entry in the service book, the 5th respondent

would be entitled to family pension because of the nomination,

irrespective of the fact that there was no permission taken from

the   department   by   the   deceased   government   employee  for

second marriage. The point of permission may become relevant,

CWP-19578 of 2023 (O&M)     27     

if the 2nd wife also claims family pension, but there is neither

permission for 2nd marriage to the government employee nor

nomination in favour of 2nd wife. 

51.  Consequently, even if there was no permission for 2nd

marriage, the 5   

th

    respondent cannot be denied family pension   

because of the Circular, provision rule 50 (12), when she had

been nominated by the deceased Gaddam Danam. 

52.  In view of the above, we do not find force in the above

submission of the learned counsel for the petitioner on the point

of the permission. 

53.  In view of the above consideration, we find that to do

complete justice between the petitioner and the 5th respondent, it

is   necessary   to   balance   the   equities   in   the   facts   and

circumstances of this case. 

54. The order passed by the Tribunal is in advancement of the

social justice doing justice, to both  the petitioner and the 5th

respondent. 

55.  We may observe that the amount of Rs.3,60,000/- was

attached towards arrears of maintenance amount of the first wife

under the orders of the Court as the maintenance awarded by the

Family Court was not paid to the first wife. The FCOP.No.232 of

2011 was finally dismissed for want of prosecution, by order

dated 03.07.2014. There is nothing on record to show that such

amount was paid to the first wife/petitioner. We are of the view

that such amount if not paid, but as that is the arrears towards

maintenance granted to the petitioner during the lifetime of and

against, the deceased Gaddam Danam, that amount should go to

the petitioner the 1st wife, notwithstanding the dismissal of the

FCOP No.232 of 2011 for default. 

56.  In the rest amount of dues towards the service benefits of

the deceased, to balance the equities, we provide that the same

shall go to the 5   

th

    respondent including the claim for medical   

bills. 

CWP-19578 of 2023 (O&M)     28     

57.  With respect to the family pension, we provide that the

petitioner and the 5th respondent, both shall be entitled in equal

shares. 

58.  With  the  aforesaid  directions  and  modification  in   the

judgement of the Tribunal, the writ petition stands allowed in

part. 

59.  Let the official respondents grant the benefit, as aforesaid,

within a period of 6 (six) weeks from the date of receipt the copy

of this judgement, without insisting for succession certificate

from any of the parties i.e., the petitioner and the 5th respondent.

60.  No order as to costs.”

11. So   far   as   the   judgments   cited   by  learned   counsel   for   the

respondents are concerned, perusal of the facts of the judgments would show

that in Nishan Singh's case (supra) the issue was involved with regard to

police help to the petitioner who had got married without being legally and

validly divorced. In Smt. Manjula. N's case (supra), there was no material on

record to show that the respondent therein was a nominee of the deceased

employee in service record. A perusal of the facts and circumstances of the

judgments cited by learned counsel for the respondents would show that the

same are totally different from the facts and circumstances of the present case

and as such, the same does not support case of the respondents. 

12. Taking   into   consideration   the   abovesaid   peculiar   facts   and

circumstances of the case and the above referred judgments, present writ

petition is allowed. Petitioner No.1 (widow) of late Tirath Singh, who has

been declared nominee in the service record and was wholly dependent upon

the   late   Tirath   Singh,   is   held   entitled   for   grant   of   appointment   on

CWP-19578 of 2023 (O&M)     29     

compassionate ground, the respondents are directed to permit petitioner No.1

to join the duty in pursuance to the appointment letter dated 12.09.2023

(Annexure P-27) issued to petitioner No.1 within a period of 02 weeks from

the date of receipt of certified copy of this order. 

13. Pending application(s), if any, also stand(s) disposed of.

        (DEEPINDER SINGH NALWA)

                    JUDGE

May 29, 2025                  

dinesh

Whether speaking : Yes

Whether reportable : Yes