PRITAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner's claim for the award of Rs. 50,000/- as the ex gratia amount, is based upon Rule 6 of the Policy Instructions (Annexure P-3) issued by the Competent Authority in implementation of the recommendations of the 4th Punjab Pay Commission regarding pension and other retiral benefits. That rule is extracted hereunder for facility of reference :

(2.) Respondents resist the claim aforesaid by placing reliance upon letter dated 14.9.1998 (Annexure R-1) which, apart from containing instructions on certain other points qua the grant of extraordinary pension and awards, also provides in Rule 3 (3.1 to 3.5) indicating "rate of pension of the Government employees who are disabled due to causes attributable to service."

(3.) We have heard learned counsel for the parties and perused the records.