MUNNI DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of CWP No. 7930 of 2012 as well as Civil Suit RBT No. 76 of 02.01.2015 titled as Smt. Pataso Devi v. State of Haryana and others with agreements of the parties.

(2.) Petitioner Munni Devi in CWP No.7930 of 2012 was the wife of Dilbagh Singh, who was a JBT teacher and died on 14.10.2006. The petitioner was entitled to and was granted assistance under the Haryana Compassionate Assistance to the Dependants of deceased Government Employees Rules, 2006. However, on 008.2009 she was remarried. Thereafter, respondent No.6 and 7-parents of the deceased filed the said civil suit seeking a declaration that with effect from the date of remarriage of petitioner Munni Devi, she could not be granted the assistance and in fact respondent No.6-mother of the deceased would be entitled for the same. On notice having been issued, the official respondent Nos.1 to 5 stopped to make the payment of pay under the Compassionate Assistance Scheme, 2006, leading her to file the present writ petition.

(3.) On December, 2006, the following order was passed :-