Nirmala vs State Of Haryana And Others
2023 Latest Caselaw 16567 P&H

CWP-14480-2023 (O&M) 1
2023:PHHC:124905

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.106 CWP-14480-2023 (O&M)
Date of Decision: 22.09.2023

Nirmala .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. Balraj Singh Rathee, Advocate for the petitioner.

Mr. Ravinder Singh Budhwar, Addl.A.G Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

CM-16102-CWP-2023

This application has been filed for placing on record letter dated 29.08.2023 issued by respondent-University as Annexure P-9. Application is allowed and Annexure P-9 is taken on record.

CM-16102-CWP-2023

This petition has been filed seeking a writ of mandamus directing the respondent authorities to release the amount of £5 lakh to the petitioner as Special Compassionate Financial Assistance on account of her husband's death due to Covid-19 pandemic as per policy dated 08.06.2021, Annexure P-5.

2. Learned counsel for the petitioner contends that petitioner's husband, who was employed in respondent no.3-University, died due to the pandemic on 11.05.2021. She submitted an application/claim for financial assistance in terms of the policy on 28.07.2021, Annexure P-6, but it has not been released by the respondents so far. The University has requested

MANINDER

2023.09.26 10:06 | Lespondent no.2 for release/sanction of budget for Special Compassionate authenticity of this

order/judgment.

CWP-14480-2023 (O&M) 2 2023:PHHC:124905

Financial Assistance to the family of deceased employees, including that of the petitioner's husband, vide letter dated 11.03.2023, and a reminder in that regard has also been sent on 29.08.2023, but to no effect. The petitioner is in penury and the assistance has not been released to her without any reason having been cited.

3. Learned State counsel, appearing on advance notice, upon instructions, submits that the Department is in the process of releasing/sanctioning budget to the University for the Financial Assistance, however, certain more information is required in terms of the policy before the process could be completed. In that regard, the Department has sent a communication dated 16.09.2023 to the University Registrar, whose response is still awaited. Final decision on releasing/sanctioning the budget for the Financial Assistance will be taken by the Department within four weeks of receiving the information asked for vide letter dated 16.09.2023.

4. In view of the statement made by learned State counsel, learned counsel for the petitioner has no objection to the petition being disposed of

in terms thereof.

5. Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 22.09.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.09.26 10:06

I attest to the accuracy and authenticity of this order/judgment.