Kanta Devi vs State Of Punjab And Others
2024 Latest Caselaw 6495 P&H

Punjab-Haryana High Court

Kanta Devi vs State Of Punjab And Others on 21 March, 2024

                                 Neutral Citation No:=2024:PHHC:041992




 CWP No. 4074-2023                1                   2024:PHHC:041992

             IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH
295
                                              CWP No. 4074-2023
                                              Date of Decision: 21.03.2024

Kanta Devi                                                    .....Petitioner


                                         Versus

State of Punjab and others                                 .....Respondents


CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:     Mr. Jugam Arora, Advocate for the petitioner.

             Mr. Satnam Preet Singh, DAG, Punjab.

                                  ****

AMAN CHAUDHARY, J.(ORAL)

1. The present Civil Writ Petition has been filed under Articles

226/227 of the Constitution of India for issuance of a writ in the nature of

Certiorari/Mandamus or such other appropriate writ, order or directions

quashing the action of the respondents in not releasing the Family Pension

and Death-cum-Retirement Gratuity to the petitioner in respect of service

rendered by her deceased husband.

2. Learned counsel for the petitioner submits that the husband of

the petitioner died on 08.09.2020 and till date, the family pension and

gratuity has not been released and in the written statement the solitary reason

for the same that has given of that the status report of the vigilance case

against husband, is awaited. He submits that a direction be given for

deciding the claim of the petitioner in a time bound manner and even

consider the grant of interest thereon, in terms of judgment in the case of

A.S.Randhawa vs. State of Punjab and others, 1997 (3) SCT 468.

3. Learned State counsel has no objection to the limited prayer 1 of 2

Neutral Citation No:=2024:PHHC:041992

CWP No. 4074-2023 2 2024:PHHC:041992

made and submits that even letters dated 14.03.2023, 17.03.2023 and

03.04.2023 have been sent by the Department.

4. In view of the aforesaid and without commenting upon the

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

respondents to decide the claim of the petitioner including that of interest, if

any, within a period of 3 months and in case found entitled, release the same

forthwith.

21.03.2024                                 (AMAN CHAUDHARY)
Rajeev (rvs)                                     JUDGE

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




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