SHANTI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 18/6/2021 and 16/9/2022 whereby her family pension was stopped w.e.f. June' 2021 and demand notice of Rs.7,57,150.00 was issued.

(2.) The petitioner's husband Mr. Shamsher Singh was posted with Haryana Police Force as Constable. He passed away on 17/1/2005 while in service. The respondent as per Haryana Compassionate Assistance to Dependents of Deceased Government Employees Rules, 2003 granted her compassionate benefits besides family pension as per applicable Rules. The petitioner preferred CWP-12302-2008 before this Court seeking monthly financial assistance as per Haryana Compassionate Assistance to the Dependents of the Deceased Government Employees Rules, 2006 (for short '2006 Rules'). This Court vide order dtd. 16/2/2009 directed the respondent to consider petitioner's claim under 2006 Rules. The operative portion of order dtd. 16/2/2009 reads as:-

(3.) The respondent pursuant to aforesaid order of this Court started releasing monthly financial assistance w.e.f. 1/8/2006. The petitioner as per applicable Rules was entitled to monthly financial assistance (for short 'MFA') for 12 years. She was entitled to MFA till 31/7/2018. She was entitled to family pension after 31/7/2018. The respondent stopped her pension w.e.f. 18/6/2021. The petitioner is claiming that she should be released pension along with arrears.