JANAMJIT KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Late husband of the petitioner retired as Additional Registrar from the Department of Co-operation, State of Punjab on 30.4.1988. He was appointed as a Member of the Punjab Public Service Commission (for short 'PPSC') on 22.3.1989. He continued as a Member till December 1990 then he was appointed as Chairman of the PPSC. He retired as Chairman, PPSC on 3.4.1992.

(2.) The petitioner has filed the instant writ petition questioning the action of the respondent-Commission in having fixed the pay of the deceased husband of the petitioner after making a reduction equivalent to the pension received by him in lieu of his earlier service rendered under the Government.

(3.) Claim of the petitioner for re-fixation of the pay of a deceased husband in terms of Division Bench order dated 26.2.2005 passed in Civil Writ Petition No.85 of 2005 (M.P.Pandove v. State of Punjab and others) at Annexure P3 stands rejected vide impugned order dated 14.3.2013 at Annexure P10.