POOJA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through the instant petition under Article 226 of the Constitution of India is seeking direction to respondents to release service benefits of her husband namely Senior Constable Sandeep Singh.

(2.) The petitioner is widow of Senior Constable Sandeep Singh who passed away on 5/6/2022 in harness. A male child was born from their wedlock. The petitioner is claiming that she is entitled to service benefits of her husband. The respondent, on account of submission of false documents by family members of deceased employee, did not release service benefits of deceased to the petitioner.

(3.) On 18/11/2022, the following order was passed: