KAUSHILYA VERMA Vs. STATE OF C.G.

JUDGEMENT

(1.) Assailing legality, validity and correctness of order dtd. 28/11/2024 (Annexure P-1) passed by the Committee empowered to decide the cases of Government servants particularly the pensionary benefits, the petitioner, who is widow of a Government servant, has filed this petition for releasing the entire amount of pension, gratuity and other retirement dues. By the impugned order, pensionary benefits of the petitioner's husband have been denied relying upon Rule 26 of the Chhattisgarh Civil Services (Pension) Rules, 1976 (for short, 'the Pension Rules').

(2.) The aforesaid challenge has been made on the following factual backdrop: -

(3.) The petitioner's husband namely Late Ghanshyam Singh Verma was working as Assistant Teacher in the Department of School Education. He submitted his resignation on 15/1/1990 which the competent authority Deputy Director, Public Instructions, Durg allowed on 19-1- 1990 with effect from 15/1/1990 and he was allowed to resign. Thereafter, the petitioner's husband died on 21/7/1995. Subsequently, the petitioner filed W.P.(S)No.3373/2014 before this Court claiming pensionary benefits of her husband which was directed to be decided by the Committee empowered to decide the cases of Government servants particularly the pensionary benefits and the said Committee relying upon Rule 26 of the Pension Rules, rejected the claim of the petitioner.