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Judgment
Hon’ble Pankaj Purohit, J. (Oral)
Petitioner is a retired Lance Naik from Sashastra Seema Bal (SSB). He retired on 01.01.1999, though it has not been mentioned in the writ petition. Petitioner got married to Smt. Pyaro Devi on 13.05.1975 in accordance with Hindu Rites and Rituals. Out of the said wedlock, five children were born. All the said children have attained majority and are married and are living their respective matrimonial lives.
During relevant point of time, petitioner entered the name of Smt. Pyaro Devi as his wife in his service records, but, subsequently due to some discord between the parties, they were living separately, which resulted into a divorce, first as per the local custom on 10.06.2014 (Annexure No.1) and subsequently, by a decree of divorce obtained from the court vide judgment and order dated 18.02.2026.
After dissolution of marriage by local custom on 10.06.2014, petitioner contracted second marriage with Smt. Balma Devi Semwal on 18.04.2024. Now petitioner wants the name of his second wife Smt. Balma Devi to be entered in his service records. For the said purpose, application has been moved by petitioner to respondent No.2 on 27.06.2025, which is annexed as Annexure No.4 to the writ petition.
It is contended by learned counsel for petitioner that along with the said application, petitioner annexed judgment and order dated 29.01.2024 and the divorce entered into between parties by agreement. Petitioner has further annexed the decree of divorce passed in favour of petitioner by court on asking of respondents and all relevant documents have also been forwarded to respondent No.2. But, till date, the said application is pending disposal.
Learned counsel for petitioner made an innocuous prayer that ends of justice would be met if respondent No.2 is directed to take a decision on the aforesaid application dated 27.06.2025 (Annexure No.4) within a stipulated time fixed by this Court.
Learned counsel appearing for respondents has no objection if such an order is passed by this Court.
Accordingly, writ petition is finally disposed of. Respondent No.2 is directed to take a decision on petitioner’s application dated 27.06.2025 (Annexure No.4 to the writ petition), within a period of three months from today, strictly in accordance with law and considering the local custom as well as the divorce decree granted in favour of the petitioner by the court.
Pending application, if any, stands disposed of.