SAT NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sat Narain (petitioner No.1) is a retiree from Indian Army. He is getting pension of L 15,232/- per month. His son Mukesh Kumar was serving in Haryana Police as a Constable. Unfortunately, he expired on 04.02.2014 at a very young age. He was un-married. After his death, his parents, namely Sat Narain and Urmila (petitioners herein) applied for grant of Compassionate Financial Assistance under the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006 (hereinafter referred to as the Rules of 2006'). The prayer made by the petitioners was rejected by the respondents vide letter dated 01.08.2014 (Annexure P-5) on the ground that monthly income of the petitioners was more than the sum of minimum family pension of L 3,500/- and dearness relief thereon, and as per the aforesaid Rules, they are not entitled for the financial assistance as they cannot be said to be dependents on the deceased employee.

(2.) The petitioners have challenged the aforesaid decision by filing the instant writ petition. They have also challenged Rule 3 of the Rules of 2006 to the extent that parents are not entitled for monthly financial assistance because their monthly income is more than L 3,500/- and dearness relief thereon.

(3.) After hearing learned counsel for the petitioners, we do not find any merit in this petition.