SWARAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for the grant of family to the petitioner, who is the mother of the deceased.

(2.) Learned counsel for the petitioner argues that the son of the petitioner, namely Satnam Singh, was employed with respondent No.2, i.e. the Punjab Armed Police. He was married and was having a son and the petitioner, i.e the mother of Satnam Singh, who is a widow, was dependent upon his son. Unfortunately in a car accident on 4/6/2006, Satnam Singh as well as his son died. Thereafter keeping in view the rules governing the service of Satnam Singh, his widow was found eligible for the grant of family pension. As per the said rules, in case the widow re-marries, she looses her right for the grant of family pension. In the present case, it is a conceded position that on 2/12/2008, widow of Satnam Singh, i.e. respondent No.5, got re-married to one Makhan Singh and since then she is residing with her second husband. Therefore after 2008, the petitioner became the lone survivor of the family and claimant for the grant of family pension. Though upon filing the application by the petitioner for the grant of family pension, her case was initiated by the authorities concerned but the same was never finalized. Ultimately, the respondents concluded that the rules governing the service of the deceased, namely Satnam Singh, explicitly does not grant the benefit of family pension to the mother, after once the family pension has already been extended to the widow, and the claim of the petitioner for the grant of family pension was not accepted, which has led the petitioner to file the present petition.

(3.) Upon notice of motion, the respondents have filed a reply, wherein they have stated that keeping in view the rules governing the service of the deceased-Satnam Singh, the family pension is to be extended initially to the widow of the deceased in exclusion of everyone else and if the widow becomes ineligible for grant of the same, the grant of family pension is extended to the children of the deceased in exclusion of everyone else. The respondents have further mentioned that though the parents of the deceased are also entitled for the grant of family pension, in case they are dependent upon the deceased, but the said benefit can only be extended to them, in case the deceased did not leave behind either a widow or any child and the total income of the parents, from all sources, does not exceed Rs.2,620.00 per month. Learned State counsel submits that as in the present case, the widow of deceased-Satnam Singh was granted the benefit of family pension from the year 2006 to 2008, but after she got re-married, the family pension was stopped, hence keeping in view the terms and conditions of this case, the petitioner cannot be treated to be eligible for the grant of the family pension keeping in view the rules governing the service of the deceased.