RAKSHA RANI KHOSLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner is the wife of one Sh.H.L.Khosla, who had worked as a Maths Instructor with the respondent-Institution w.e.f. 26.7.1965 to 2.5.1997.

(2.) THE respondent-Institution is an aided institution and receiving grants from the Government. The husband of the petitioner having died, the petitioner pressed for the legitimate service benefits such as gratuity, leave encashment and pension etc.

(3.) IN the reply submitted by respondents No.4 and 5, the claim of the petitioner has not been specifically denied but it has been stated in para 4 that the State Government has not so far allowed the benefits of gratuity and other pensionary benefits to the employees of the privately managed Government aided technical schools/polytechnics and the matter regarding grant of pensionary benefits to the retired/deceased employees is still under consideration of the Government.