KAILASH DEVI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Notice of motion.

(2.) On the asking of the Court, Mr. Inqulab Nagpal, AAG, Punjab, present in Court accepts notice on behalf of the respondents and waives service on them.

(3.) The petitioner is widow of Krishan Kumar. Krishan Kumar was appointed on work charged basis on 16th September, 1980 in the office of the Executive Engineer, Rajasthan Feeder Division, Ferozepur. His services were regularized w.e.f. 1st January, 2006. He died on 30th July, 2013. His widow applied for family pension and sought declaration from the Government that her husband should be regularized from a date prior to 1st January, 2004 to entitle him to pension and thereby family pension to her. This means that his services ought to have been regularized with effect from first available regularization policy of the Punjab Government, which Mr. Chatrath points out is dated 4th March, 1999 (Annex P-1). The next policy is dated 23rd January, 2001 (Annex P-2). Either one would do.