SAVITRI DEVI Vs. H.V.P.N.L.

JUDGEMENT

(1.) Petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus for quashing the impugned action of the respondents vide which the claim of the petitioner for grant of family pension has been declined orally on the ground that her husband has expired without being regularized.

(2.) The husband of the petitioner i.e Hawa Singh was appointed on work charge basis with the then HSEB now respondent No. 4 on 01.07.1974 and on 11.05.1978 he expired. As per information received under the RTI Act, the husband of the petitioner was paid salary from 07/1974 to 11.05.1978 (P-1). However, the husband of the petitioner was not regularized before the date of his death.

(3.) Further as per information received under RTI Act, the then HSEB now respondent No. 4-Nigam regularized the services of 3-4 employees working on work charge basis. Thereafter, as well the respondent-Nigam had regularized the service of many work-charge employees who had worked for 2-3 years.