WPSS/666/2021
2021 Latest Caselaw 1929 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      WPSS No.666 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Rajendra Arya, Advocate for the petitioner.

Mr. P.S. Bisht, Addl. C.S.C. for the State of Uttarakhand.

The late husband of the petitioner, Mr. Jai Kumar, who was working as a Pharmacist in Homeopathy, Government Hospital, Landhor, District Haridwar had met with the sad demise on 15.05.2017.

The petitioner's contention is that despite of having fulfilled all the norms required for the payment of family pension, the same has not yet been processed and released to the petitioner, and due to the sad demise of the husband ever since 15.05.2017, she is suffering an extreme financial crises.

Considering the facts and that the aspect pertaining to the disbursement of the family pension had already been forwarded by the District Treasury Officer (P and A), to the District, Homeopathy, Medical Officer, but the same has not yet been decided, which had resulted into filing of the representation by the petitioner on 22.12.2019 and 10.02.2020. But in fact, till date no decision has been taken on the same as such, I am of the opinion that this is a very pathetic State of Affairs, at the hand of the office of the respondent nos.2 and 3.

Looking to the fact that the issue involved is with regards to the payment of family pension, to a widow of a deceased employee, who had died as back as on 15.05.2017, this writ petition is being disposed of with a stringent direction to respondent nos.2 and 3, to conjointly take a decision on the representation of the petitioner, for the purposes of ensuring the payment of the family pension. The decision on the representation of the petitioner would be taken by them positively within a period of two months from the date of service of certified copy of this judgment and make a concerted effort to disburse pension to the petitioner.

Subject to the above direction, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 18.06.2021 Arti `