STATE OF PUNJAB Vs. PARMESHWARI DEVI

JUDGEMENT

(1.) The defendants State of Punjab and others having lost before the learned first Appellate Court have approached this Court through the present Regular Second Appeal.

(2.) A suit for declaration was filed by the plaintiff Smt. Parmeshwari Devi widow of Madan Lal. It was claimed by her that Madan Lal had joined as Sub Inspector on July 15, 1954 in the Department of Consolidation of Holding. Earlier he was posted in the office of S.O. Faridkot but later on he was posted in the office of C.O. Dhudi. The posts of Sub Inspector were abolished and thereafter the services of Madan Lal were dispensed with in the year 1967.

(3.) The plaintiff claimed that Madan Lal, prior to the dispensation of his services had completed 13 years of service, and therefore, was entitled to pensionary benefits. Madan Lal died on May 1, 1998. Plaintiff claimed that Madan Lal was also entitled to pensionary benefits and in any case the plaintiff was entitled to family pension on that account.