SHEELA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present writ petition for directing the respondents to grant monthly financial assistance, General Provident Fund, GIS (Insurance), GIS (Savings), grant on death of employee, gratuity and leave encashment etc.

(2.) It is stated that the husband of petitioner No.1, who was father of petitioner Nos.2 and 3 committed suicide on 07.09.2016. An FIR No.223 dated 07.09.2016, under Sections 306 / 34 of IPC, Police Station, Narwana City, was registered against certain persons namely Goldy, Naresh, Chhotu, Rajesh, Fauji and Billu @ Mitthu. The petitioner No.1 approached the official respondents for grant of monthly financial assistance, General Provident Fund, GIS (Insurance), GIS (Savings), grant of death of employee, gratuity and leave encashment etc. vide Annexure P-2 dated 10.10.2016. The petitioner No.1 also presented no due form for this purpose on 21.09.2016 vide Annexure P-3 on which the General Manager and Accountant did not put their signatures.

(3.) Reply has been filed. As per the said reply, the husband of petitioner No.1 was working as Cashier at Sub Depot, Narwana and during his service on 07.09.2016 he committed suicide. However, after his death, it came to light that there was an embezzlement of Rs.25.00 Lakhs. Accordingly, an FIR was registered by the respondent/department on 10.10.2016 under Sections 409 and 420 of IPC naming besides the others, the husband of petitioner No.1 as well. It is further stated in the reply that since the police investigation and departmental enquiry were pending against the husband of petitioner No.1, his dues were put on hold till the final outcome of the police investigation and departmental enquiry as per Haryana Civil Services (Pension) Rule 2016.