STATE OF HARYANA AND OTHERS Vs. PATOURI DEVI

JUDGEMENT

(1.) This letters patent appeal impugns the order dated 19.11.2014 whereby learned Single Judge has accepted the respondent's claim for the grant of family pension due to unfortunate demise of her son who was serving as EASI in Railway Police, Haryana.

(2.) The solitary question that arises for consideration is whether the respondent falls within the category eligible for pension under the Punjab Civil Services Rules, Vol.II read with Family Pension Scheme 1964

(3.) The facts may be noticed briefly.