TRIPTA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dtd. 18/12/2025 whereby respondent has rejected her claim for family pension.

(2.) The petitioner's husband belonged to Punjab Police. He was due to retire on 31/1/2014. He was granted one year extension. He was convicted by Trial Court vide judgment dtd. 17/5/2014 passed in FIR No.2 dtd. 3/4/2013 under Ss. 302, 201, 363, 366-A, 120-B, 217 & 218 of IPC registered at Police Station Punjab State Crime, SAS Nagar (Mohali). He was convicted under Ss. 217 and 218 of IPC and sentenced to imprisonment of 2 1/2 years. The respondent withheld his retiral benefits. He preferred CWP No.18512 of 2014 which was allowed vide judgment dtd. 29/7/2016. He passed away on 16/7/2023. The respondent stopped family pension. The petitioner made representation which came to be rejected vide impugned order dtd. 18/12/2025.

(3.) Learned counsel for the petitioner submits that petitioner is entitled to family pension as per judgment of this Court in Surjit Kaur V/s State of Punjab, LAWFINDER DOC ID # 83652 and Shakuntla Devi V/s State of Punjab & Another, LAWFINDER DOC ID # 2624047.