MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the prayer which is being made by the petitioner is for the grant of benefits after the death of her husband, who was working as a Chowkidar with the respondents.

(2.) As per the averments made in the writ petition, husband of the petitioner was appointed as a Chowkidar on 1/11/1994 and after serving for 19 years, unfortunately he died on 4/5/2013. After the death of her husband, petitioner became entitled for various benefits including the gratuity, ex-gratia, GIS, leave encashment etc. As the said benefits were not being released to the petitioner, she filed the present writ petition.

(3.) Counsel for the respondents states that all the benefits, for which the petitioner is entitled for, have already been released and the details of the same has also been given in the reply, which has been filed on 28/4/2016.