KARANJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The husband of the petitioner, namely, late Sh. Gurdev Singh, worked as Joint Director in the Department of Local Funds and Accounts, Government of Punjab. He went missing on 5.8.2000 and a DDR No. 23 to this effect was lodged by the petitioner with the Police Post, Sector 22- Chandigarh, on 8.8.2000. The whereabouts of the husband of the petitioner could not be located and a non-traceable report was submitted by the police on 26.12.2001.

(2.) In order to provide immediate financial assistance to the dependent family members of the missing employee, the Government of Punjab issued a policy circular dated August 29, 1986, to the following effect :-

(3.) The undisputed facts are that against the release of GPF/ Leave encashment/gratuity and other pensionary benefits within one year as contemplated under the above-reproduced Government Policy, the following payments were made by the department to the petitioner on different dates :- <FRM>JUDGEMENT_649_LAWS(P&H)1_20101.html</FRM>