Sunita Devi vs State Of Haryana And Others
2022 Latest Caselaw 7446 P&H

                  CWP-15619-2022                                                               1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                 CWP-15619-2022
                                           Date of Decision: July 21, 2022

                  Sunita Devi
                                                                                     ...Petitioner
                                                       Versus

                  State of Haryana and others
                                                                                  ...Respondents

                  CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

                  Present:        Mr. Ravinder Malik, Advocate,
                                  for the petitioner.

                                  Mr. Harish Nain, AAG, Haryana.

                  HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioner submits that husband of the

petitioner, namely, Shri Manbir Singh, unfortunately died on 29.05.2015, in

an accident, after which the petitioner was granted the benefit of

compassionate financial assistance from 30.05.2015 to 31.07.2020. Learned

counsel submits that after 31.07.2020, the petitioner was entitled for grant of

family pension, which benefit has not been extended to her, despite the fact

that two years have already passed. Learned counsel submits that non-grant

of family pension to the petitioner by the respondents is totally arbitrary and

illegal.

Notice of motion.

Learned State counsel submits that prior to the filing of the

present petition, the petitioner has not approached the concerned department

seeking the relief as is being claimed by her in the present petition, hence, in

PRASHANT KAPOOR 2022.07.22 18:42 I attest to the accuracy and authenticity of this order/judgment

case the petitioner files any representation before the concerned authority,

raising her grievance for grant of family pension, the same will be

considered in accordance with law and appropriate orders on the claim of the

petitioner will be passed within a period of two months of the receipt of any

such claim.

Faced with this situation, learned counsel for the petitioner

submits that the present petition may kindly be permitted to be withdrawn

with liberty to the petitioner to approach the respondents by filing

appropriate representation claiming the relief for grant of family pension to

the petitioner in respect of the service rendered by her late husband, namely,

Shri Manbir Singh.

Dismissed as withdrawn with liberty aforesaid.

                                                           (HARSIMRAN SINGH SETHI)
                                                                   JUDGE
                  July 21, 2022
                  Pkapoor              Whether Speaking/Reasoned:     YES/NO
                                       Whether Reportable:            YES/NO




PRASHANT KAPOOR
2022.07.22 18:42
I attest to the accuracy and
authenticity of this
order/judgment