SANTOSH DEVI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) C.M. No. 16020 of 2014

(2.) As regards the other benefits, i.e. pensionary benefits, for which prayer has been made in the petition, it has been stated in the written statement filed earlier, that since the petitioner is already drawing the last pay drawn by her husband as on the date of his death, the question of granting retiral benefits does not arise till the deemed date of her late husbands' retirement, i.e. 31.5.2015.

(3.) Obviously, since the respondents have already granted the benefit of the 2nd ACP scale to the petitioner on account of the service rendered by her husband with the HSMITC also, the pay which would be now granted to her would be as per the scale admissible to him vide order dated 5.12.2014 and the pensionary benefits as and when they fall due, i.e. on 1.6.2015, would be paid to her accordingly.