SAMPAT BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard

(2.) Order dated 07.05.2012, is being assailed vide this petition. Vide impugned order claim of the petitioner for grant of Family Pension in lieu of death of her husband Prahlad Patel has been turned down. Husband of the petitioner was initially appointed in the Horticulture Department, on daily wages. Thereafter, he was appointed as Jeep Driver on Regular Work Charged Establishment.

(3.) While discharging his duties as Jeep Driver on Regular Establishment petitioner's husband died in harness on 29.9.1986.Petitioner approached the authorities for settlement of retiral dues including Family Pension which was turned down by respondents by order dated 25.06.1997.