PARKASH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner contends that the matter is squarely covered by judgment rendered by this Court in CWP 891 of 2003 (Mukhtiar Singh v. State of Punjab and others) decided on 20.1.2004 and a later judgment rendered in CWP 13129 of 2009 (Harjit Kaur and others v. State of Punjab and others) decided on 26.8.2009.

(2.) This petition under Articles 226/227 of the Constitution of India has been filed for issuance of a writ in the nature of mandamus directing the respondents not to recover the Dearness Allowance paid on family pension of the petitioner.

(3.) It has been pleaded on behalf of the petitioner that Shri Bhagat Singh, husband of the petitioner, was serving the respondents as Sub Inspector and died while in service on 11.9.1977. Family pension was sanctioned in favour of the petitioner. Dearness Allowance was being paid on the family pension.