Himachal Pradesh High Court
Date Of Decision: 06.05.2025 vs State Of Himachal Pradesh & Ors on 6 May, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
2025:HHC:12828
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.15455 of 2024
Date of Decision: 06.05.2025
_______________________________________________________
Sumna Devi .......Petitioner
Versus
State of Himachal Pradesh & Ors. ... Respondents
_______________________________________________________
Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the Petitioner: Mr. Abhinav Gabhroo, Advocate, vice Mr.
Amrick Singh, Advocate.
For the Respondents: Mr. Anup Rattan, Advocate General, Mr.
Rajan Kahol, Mr. Vishal Panwar & Mr. B.C.
Verma, Additional Advocate Generals, with
Mr. Ravi Chauhan, Deputy Advocate
General.
____________________________________________________
Sandeep Sharma, Judge(oral):
While placing on record communication dated
03.05.2025, issued under the signatures of Principal, Government
Senior Secondary School, Sanjauli, District Shimla, Himachal
Pradesh, Mr. B.C.Verma, learned Additional Advocate General, states
that an amount of Rs. 3,35,970/- pertaining to the period from
15.09.2022 to 31.12.2024, on account of family pension, has already
been sanctioned in favour of the petitioner, vide order dated
03.05.2025. He further states that w.e.f 01.01.2025 petitioner is in
receipt of family pension to the tune of Rs. 12,780/- per month.
Whether the reporters of the local papers may be allowed to see the judgment?
2. Precisely, the grouse of the petitioner, as came to be
highlighted through instant petition is/was that though she was entitled
to family pension w.e.f 01.09.2022, but same has been sanctioned to
her only w.e.f 01.01.2025. In the aforesaid background, this Court
passed following order dated 03.04.2025:-
"Pursuant to order dated 09.01.2025, learned Additional Advocate
General has placed on record communication dated 2.4.2025,
issued under the signatures of Director Higher Education, Himachal
Pradesh, perusal whereof reveals that family pension at the rate of
Rs. 9000/- per month has been sanctioned by the Accountant
General, Himachal Pradesh in favour of the petitioner i.e. wife of late
Sh. Pawan Kumar. Perusal of pension statement placed on record
by the respondents suggests that family pension has been
sanctioned to the petitioner w.e.f. January, 2025, whereas petitioner
ought to have been granted family pension w.e.f. 1st September
2022. Petitioner had become eligible for family pension after the
death of her husband, who expired on 15.09.2022, as is evident
from the afore communication.
In view of the above, learned Additional Advocate General to have
instructions or file reply on or before the next date of hearing. List on
6.5.2025."
3. Pursuant to aforesaid order, learned Additional Advocate
General has placed on record communication dated 03.05.2025, as
taken note hereinabove. Since it is quite apparent from the aforesaid
communication that family pension stands sanctioned w.e.f.
01.09.2022 and a sum of Rs. 3,35,970/- has already been sanctioned
towards pension arrears in favour of the petitioner, coupled with the
fact that petitioner is in receipt of monthly pension of Rs. 12,780/-
w.e.f 01.01.2025, nothing much is left to be adjudicated in the instant
petition.
4. Consequently, in view of above, present petition has
been rendered infructuous and is accordingly disposed of with a
direction to the respondents to ensure that arrears, as detailed in
afore communication, if not already paid, shall be paid expeditiously
preferably within a period of two months. Pending applications, if any,
stand disposed of.
(Sandeep Sharma),
Judge
May 06, 2025
(Sunil)
