KALA DEVI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The appellant's claim to grant her family pension under the provisions of Family Pension Scheme, 1964 (for short '1964 Scheme') having been turned down by learned Single Judge vide order dated 17.01.2013, she has preferred the instant intra-court appeal.

(2.) The facts may be noticed briefly. The husband of appellant (Mohinder Singh Phor) was appointed as a Lecturer-inPolitical Science on 06.10.1971 in a private college known as Haryana War Heroes Memorial College at Gohana, District Sonipat. The above stated college was taken over by the State of Haryana on 18.08.1980. Some of the members of staff of the college including the husband of appellant were also taken into Government service though they were issued fresh appointment orders.

(3.) The appellant's husband joined the Government service on 12.02.1981. Unfortunately, he was murdered on 27.03.1981.