NANHI DEVI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The petitioner's late husband Shri Mange Ram served the cause of the nation as a member of the Armed Forces from 14.2.1966 to 28.2.1981 on which date he was honourably discharged. After leaving the Army, on 28.2.1981, he joined the State of Haryana in the Department of Education as a Peon-cum-Chowkidar and while in service he expired on 8.11.2003.

(2.) Having put in the required number of years of service, qualifying him for pension, the late husband of the petitioner was getting pension from the Indian Army and that being so on his death the petitioner, being his widow was granted family pension by the Indian Army.

(3.) The petitioner's late husband had also put in the required number of years of service under the respondent-State of Haryana making him eligible for the grant of pension as an employee of the State of Haryana as well and resultantly the petitioner was allowed family pension by the State of Haryana also.