SURINDER KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents not to effect recovery from Family Pension of the petitioner on account of excess payment of Dearness Allowance on Family Pension.

(2.) IT has been pleaded that Hardev Singh, husband of the petitioner was serving the respondents as Deputy Superintendent of Police. Hardev Singh died on 13.12.1999 while in service. Family Pension was released in favour of the petitioner alongwith Dearness Allowance on Family Pension.

(3.) LEARNED Counsel contends that the issue raised in this petition is squarely covered by judgment dated 20.1.2004 rendered by the Division Bench while dealing with Civil Writ Petition No. 891 of 2003 titled 'Mukhtiar Singh and Ors. v. State of Punjab and Ors..