SURESH ACHARYA Vs. STATE OF M P

JUDGEMENT

(1.) WITH consent matter is heard finally.

(2.) THE issue which crops up for consideration in this petition under Article 226 and 227 of the Constitution of India is as to whether family of a government servant appointed as Emergency Assistant Professor will not be entitled for family pension in the eventuality of death of such government servant before regularization of his service.

(3.) THE claim put-forth by the petitioner was negatived on the ground that his wife being an Emergency appointee having not been regularized, no right accrued in favour of the petitioner for grant of family pension.