JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking directions to respondents to decide pension case including family pension of deceased official in a time bound manner.

(2.) Petitioner No. 1 is wife and Nos.2 and 3 are children of deceased Gurmit Singh who retired from Punjab Police as Assistant Sub-Inspector on 30/6/2017. The petitioner solemnized marriage with the deceased official on 6/2/1995. He passed away on 25/1/2023. During his lifetime, he was not sanctioned retiral dues and his pension was stopped on 1/4/2019. She approached the respondent for release of family pension. Her case vide order dtd. 7/8/2025 was returned to respondent no. 2 with objections. She submitted reply to the objections along with supporting documents on 28/11/2025 but the matter is still pending with respondent No.2. She after death of her husband came to know about Will dtd. 30/11/2022 authored by the deceased disclosing factum of 1st marriage solemnized on 30/9/1989 and a son out of the said wedlock. Said marriage stands dissolved vide decree dtd. 19/5/2005 passed by learned District Judge, Chandigarh. She has submitted requisite documents still her case for family pension has not been processed.

(3.) Learned counsel for respondent No.4 submits that it is disputed before Civil Court whether petitioner No.1 was legally wedded wife of deceased employee or not. This question may not be adjudicated by this Court because it would adversely affect outcome of Civil Suits filed by both sides.