PARAMJIT SOOD Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By way of this writ petition filed under Articles 226/227 of the Constitution of India is for issuance of writ of mandamus/certiorari directing the respondent for releasing full family pension to the petitioner instead of 50% of family pension after the death of Sneh Lata-wife of the petitioner.

(2.) Brief facts of the present case are that petitioner-Paramjit Sood, after the death of his wife Kamla, married Sneh Lata (since deceased) on 02.10.1988, whose marriage with her first husband Purshotam Lal was dissolved by the decree of divorce passed by the learned Additional District Judge, Jalandhar in HMA case no. 48 of 1986 on 21.02.1987.

(3.) Sneh Lata retired on 30.04.2001 as JBT Teacher from the Education Department and later on expired on 01.10.2012. The petitioner being husband of Sneh Lata, has been allowed 50% of the family pension on the basis of a letter dated 24.10.2006 (Annexure P-4) but the petitioner claim the full family pension.