GURBAX KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE petitioner in this case seeks family pension to be released to her after the death of her husband on 24.06.2009, he having retired as an Assistant Sub Inspector of Police on 30.06.2006.

(2.) IT is not disputed that the petitioners' late husband, ASI Mehnga Singh, had served for about 36 years in the Punjab Police and upon his retirement, he himself was drawing pension for his service.

(3.) IN the reply filed by respondents, the same stand as has been taken in the impugned letter, has been reiterated, further stating that the decision was taken on the basis of advice sought from the District Attorney.