MOHAMMAD SALEEM Vs. M S SANDHU

JUDGEMENT

(1.) THE petitioner filed a writ petition before this Court in respect of his grievance of non-payment of pensionary benefits. THE said writ petition was disposed of by this Court on 17.03.2010, wherein respondent Nos.1 & 2 in the writ petition were directed to redress the grievance of the petitioner by passing a speaking order. It was further ordered that if the petitioner is found entitled to any monetary and other retrial benefits, the same shall be paid as early as possible, but not later than three months from the date of receiving of a certified copy of the order.

(2.) IN terms of the said directions, the competent authority has passed an order on 14.09.2010 in which payments have been made to the petitioner on account of G.P.F., Earned Leave and Death-cum-Retirement Gratuity. It is also pointed out in the affidavit dated 15.09.2010 that the petitioner is not entitled to selection grade, as he has not attended the two refresher courses.

(3.) THE other grievance is that the wife of the petitioner has not been sanctioned family pension in the eventuality of demise of the petitioner. In respect of the above-said grievance, suffice it to say that the Pension Payment Order covers the eventuality of death of the pensioner and entitlement of the family pension in such eventuality.