Punjab-Haryana High Court
Mehak Narula vs State Of Haryana And Ors on 4 April, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:045924
CM-5405-CWP-2024 in/& -1- 2024:PHHC:045924
CWP-16143-2020
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
105+234 CM-5405-CWP-2024 in/&
CWP-16143-2020
Date of Decision :04.04.2024
Mehak Narula ...Petitioners
Versus
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Rishav Sharma, Advocate and
Mr. Harpal Singh Saini, Advocate for the petitioners.
Mr. Harish Rathee, Senior DAG, Haryana.
***
Harsimran Singh Sethi, J. (Oral)
CM-5405-CWP-2024
As prayed for, application is allowed.
CWP-16143-2020
1. In the present petition, grievance of the petitioner is that the
petitioner is entitled for the grant of financial assistance as per the Haryana
Civil Services (Compassionate Financial Assistance and Appointment)
Rules, 2019 ( in short, '2019 Rules'), which came into effect from
01.08.2019 (Annexure P/2).
2. Certain facts need to be mentioned for the correct appreciation
of the issue in hand.
3. Mother of the petitioner namely, Arun Bala, who was a regular
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employee of the respondent-department and was working as Senior Scale
Stenographer unfortunately died on 28.10.2004 while in service. Petitioner
being daughter, who was minor at that relevant time, has raised her claim
for the grant of monthly financial assistance by placing reliance upon 2019
Rules.
4. Upon notice of motion, respondents have filed reply wherein, it
has been stated that as the mother of the petitioner died in October 2004,
when the Haryana Compassionate Assistance to the Dependents of
Deceased Government Employees Rules, 2003 ( in short. '2003 Rules')
were in operation, the said 2003 Rules will be applicable and under the said
rules, the petitioner was not eligible either for the grant of compassionate
appointment or financial assistance and hence, claim being raised by the
petitioner under the 2019 Rules is not maintainable.
5. I have heard learned counsel for the parties and have gone
through the record with their able assistance.
6. It may be noticed that keeping in view the judgment of the Full
Bench of this Court in Krishna Kumari vs. State of Haryana 2012 (2) SCT
736, 2012 (2) RSJ 473, the rules which were applicable at the time of death
of an employee are to be taken into consideration to ascertain as to whether
the claimant is entitled for any financial benefit or not. In the present case, it
is a conceded position that at the time of death of the mother of the
petitioner, 2003 Rules were applicable. As per Rule 8(d) of the 2003 Rules,
no benefit of 2003 Rules can be claimed in case the spouse of the deceased
employee is in government service.
7. Father of the petitioner is also a Government employee and was
serving at the relevant time in the Government of Haryana. That being so,
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under the 2003 Rules, no benefit can be granted to the petitioner keeping in
view Rule 8(d) of the 2003 Rules.
8. Argument of the learned counsel for the petitioner that the
petitioner is entilted for financial assistance under the 2019 Rules, reliance
is being placed to Rule-22 of the said 2019 Rules 2019, which is as under:-
22. (1) (a) where both husband and wife are employees
of a department or an organization under Haryana
Government; or
(b) the spouse is an employee of other Government or;
(c ) the spouse is a pensioner of Haryana or any other
Government, and both or either of them are/is governed
by the provisions of these rules. The compassionate
financial assistance in respect of deceased Government
employee of Haryana shall be admissible to the eligible
family member of the deceased or missing Government
employee. In the event of death or ineligibility of
surviving spouse before the completion of prescribed
period, the compassionate financial assistance shall be
payment to the next eligible family member in addition
to family pension, if any, in respect of deceased
pensioner simultaneously."
9. It may be noticed that 2019 Rules only came into force w.e.f.
01.08.2019 and death of the mother of the petitioner had occurred
approximately 15 years prior to the promulgation of the said 2019 Rules.
Hence, under no circumstances, 2019 Rules can be made applicable upon
the petitioner keeping in view the judgment of the Full Bench of this Court
in Krishna Kumari (supra), as per which, only the rules which were in
operation at the time of the death of employee concerned are to be taken
into account for considering the claim of the claimant.
10. Keeping in view the facts and circumstances recorded
hereinbefore, no ground for interference by this Court is made out and the
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writ petition is accordingly dismissed.
11. Civil miscellaneous application, if any, is also disposed of.
April 04, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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