Sukhwinder Kaur vs The State Of Punjab And Others
2024 Latest Caselaw 4969 P&H

Punjab-Haryana High Court

Sukhwinder Kaur vs The State Of Punjab And Others on 5 March, 2024

                                                          Neutral Citation No:=2024:PHHC:031330




CWP-5234-2024                            1            2024:PHHC:031330

             IN THE HIGH COURT OF PUNJAB & HARYANA
                              AT CHANDIGARH

122                                             CWP-5234-2024
                                                Date of decision: 05.03.2024

SUKHWINDER KAUR                                              ....PETITIONER


                                 Vs.


STATE OF PUNJAB AND OTHERS                                   ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:    Mr. Ritesh Tomar, Advocate
            for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.

                   ****

JAGMOHAN BANSAL, J (ORAL)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to the respondents to release

family pension.

2. The husband of the petitioner was appointed as Special Police

Officer and he was regularized w.e.f. 28.06.2004 and posted as Constable. He

passed away on 25.02.2012. The petitioner is claiming family pension.

3. Mr. Ritesh Tomar, Advocate submits that respondent has extended

same benefits to similarly situated employees and claim of the petitioner has

been withheld on the ground of pendency of the writ petition. The petitioner had

never filed writ petition and respondents under wrong notions have withheld

claim of the petitioner. He further submits that grievance of the petitioner would

be redressed, if respondents are directed to decide her representation dated

05.12.2023 (Annexure P-6) in a time bound manner.

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                                                             Neutral Citation No:=2024:PHHC:031330




CWP-5234-2024                          2            2024:PHHC:031330



  4.              Notice of motion.

5. Mr. Aman Dhir, DAG, Punjab, accepts notice on behalf of

respondent-State and assures the Court that the competent authority would

look into the matter and decide representation dated 05.12.2023 (Annexure

P-6) of the petitioner within three months from today. He further asserts

that while disposing of representation, the competent authority would take

care of different judgments of this Court including judgment passed by a

Division Bench of this Court in CWP-2371-2010 tilted as "Harbans Lal vs.

State of Punjab and others".

6. In view of statement of learned State counsel, the present

petition stands disposed of. It is made clear that petitioner shall not be

entitled to interest on arrears.

  05.03.2024                                        [JAGMOHAN BANSAL]
  anju                                                  JUDGE

                  Whether speaking/reasoned         Yes
                  Whether reportable                No




                                                            Neutral Citation No:=2024:PHHC:031330

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