NIRMALA RANI Vs. UTTAR HARYANA BIJLI VITRAN NIGAM

JUDGEMENT

(1.) The writ petition has filed by the petitioner, who is the wife of the employee late Sh. Nirmal Kumar Rai, Junior Engineer (Retd.), seeking the quashing of the various orders, vide which the petitioner's husband was punished with stoppage of annual increments without cumulative effect and a recovery of Rs. 1,30,522/- was imposed and Rs. 33,11,874/- has been shown against him as miscellaneous advance and 5% + 5%+ 3% cut in pension for one year has been made on the basis of show cause notices.

(2.) The husband of the petitioner retired on 30.06.2013. After his retirement, the husband of the petitioner requested the respondents to release his pension and pensionary benefits admissible under the Rules. When the same was not released, he was forced to file CWP No. 20400 of 2014 on the ground that some show cause notices were issued and although, he had submitted his reply but was not aware of the outcome of the reply, which was disposed of vide order dated 28.08.2015 (Annexure P-6) with a direction to the respondents to settle the pension and pensionary benefits. At the same time, the husband of petitioner was given liberty to question the orders annexed by the respondents with their written statement, with the following directions:

(3.) However, within less than one month of the passing of the above order and before the petitioner could even challenge the orders of penalties, the husband of the petitioner died on 15.09.2015.