Kashmir Kaur vs Punjab State Power Corporation Limited ...
2024 Latest Caselaw 16107 P&H

Punjab-Haryana High Court

Kashmir Kaur vs Punjab State Power Corporation Limited ... on 3 September, 2024

                                       Neutral Citation No:=2024:PHHC:114821



CWP-21179-2021 (O&M)                                    -1-


248       IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH

                                               CWP-21179-2021 (O&M)
                                               Date of decision: 03.09.2024

KASHMIR KAUR                                            ...PETITIONER

                                VERSUS

PUNJAB STATE POWER CORPORATION
LIMITED AND ORS.               ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

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

          Mr. Chetan Bansal, Advocate for respondent Nos.1 and 2-PSPCL.

          Mr. Vikas Chatrath, Advocate for respondent No.3.

      ****
NAMIT KUMAR ,J. (ORAL)

1. The instant petition has been filed by the petitioner under Articles

226/227 of the Constitution of India, seeking a writ in the nature of certiorari for

quashing the impugned action of the respondents in reducing the family pension

of the petitioner from Rs.24243/- to Rs. 9614/- w.e.f. 01.12.2020 and also

quashing the impugned letter dated 22.03.2021 (Annexure P-3), whereby

recovery of Rs.5,61,163/- has been ordered to be made from the petitioner on

account of alleged excess payment of family pension.

2. Learned counsel for the petitioner and respondent Nos.1 and 2 are ad

idem that the present case is squarely covered by the judgment passed by this

Court in CWP-8727-2022, titled as Lajya Devi and others Versus Punjab State

Power Corporation Limited and others, decided on 22.08.2024.

3. Disposed of in the same terms as in CWP-8727-2022. The recovered

amount shall be refunded to the petitioner within a period of two months from the

date of receipt of certified copy of this order.

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                                       Neutral Citation No:=2024:PHHC:114821



CWP-21179-2021 (O&M)                                 -2-

4. However, liberty is granted to the respondent-Corporation for reduction

in the family pension of the petitioner if they deem it appropriate after complying

with the principles of natural justice and adhering to the relevant rules and

regulations.

03.09.2024                                           (NAMIT KUMAR)
renubala                                               JUDGE

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




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