SITA DEVI Vs. SECRETARY HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) BY this judgment, three Civil Writ Petitions Nos. 5290, 6949 and 6250 of 1989 are disposed of as common question of law is involved in the same; that is whether widow of an employee of Haryana State Electricity Board was entitled to family pension or not if the deceased had not completed one years regular service before the date of his death.

(2.) ADMITTEDLY, in these three cases the deceased employees, to start with, joined service as casual/work-charged employees and were later on regularised, as detailed below :-C. W. P. 5290/1989 Deceased Sher Singh late husband : Joined service on 1. 2. 1954 as of Sita Devi Petitioner. Lineman on work-charge basis and his services were regularised on 12. 10. 1972, that is, before he died on 11. 6. 1974. C. W. P. 6249/1989 Deceased Rama Kant late bus- : Joined service on 1. 3. 1977 as band of Raj Bala Petitioner Tradesman Mate on work charge basis and his services were regularised on 17. 4 1982 that is, before he died on 21. 2. 1983. C. W. P. 6250/1989 Deceased Virender Kumar late : Joined service on 28. 7. 1976 as husband of Bimla Devi Peti- Mali cum-Chowkidar on worktioner charge basis and his services were regularised on 24. 3. 1984 that is, before be died on 19. 5 1984.

(3.) THE stand of the respondent as projected in its written statement is that no doubt services of the deceased employees had been regularised before their death, yet they did not have five years' service to their credit at the time of their death. Therefore, according to the respondent, the claims to the family pension submitted by the petitioners have been rightly rejected by the respondent-Board.