Harjit Kaur vs State Of Punjab And Others
2024 Latest Caselaw 8940 P&H

Punjab-Haryana High Court

Harjit Kaur vs State Of Punjab And Others on 26 April, 2024

                  CWP-9448-2024                        2024:PHHC:057262                     1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  120
                                                                  CWP-9448-2024
                                                                  Date of decision: 26.04.2024

                  Harjit Kaur
                                                                                  ....Petitioner
                                                       Versus

                  State of Punjab and others
                                                                                 ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                    *****

Present : Mr. Saurabh Savara, Advocate for the petitioner.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to fix the family pension to the petitioner under Family Pension

Scheme and to pay the same alongwith interest.

2. Learned counsel would submit that the husband of the petitioner

was retired on 31.12.1993 from the post of Deputy Controller (F&A),

Department of Finance and was getting monthly pension of Rs.39660/- for

the services rendered by him. He unfortunately passed away on 15.02.2020

due to Cardiac Arrest. The petitioner is entitled to the family pension which

has since not been released. In this regard, a representation dated

04.12.2023, Annexure P-6, has been submitted by her, which has yet not

evoked any response. He thus, at this stage, on instructions, submits that the

petitioner is sanguine of it being considered in a positive manner, in case, a

direction is given to the respondents to decide the same in a time bound

manner by granting her an opportunity of hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. Satnam Preet Singh, DAG,

Punjab accepts notice on behalf of the respondent-State and has no objection

integrity of this order/judgment

to the limited prayer made.

5. In view of the above and without commenting upon the merits

of the case, this petition is hereby disposed of with a direction to the

respondents to decide the representation dated 04.12.2023, Annexure P-6,

within a period of six months, which this Court has no reason to believe the

authorities would not address in a just, fair and reasonable manner. Upon

doing so, after notice and hearing offered to her and if found entitled, grant

the benefit forthwith. Needless to say, if the orders are adverse to her

interest, the same shall contain reasons and the petitioner shall be free to

seek legal redress thereupon.

                                                                    (AMAN CHAUDHARY)
                                                                         JUDGE
                  26.04.2024
                  Hemant

                              Whether speaking/reasoned         :      Yes / No
                              Whether reportable                :      Yes / No







integrity of this order/judgment