GOLDI DEVI Vs. BHAKHRA BEAS MANAGEMENT BOARD

JUDGEMENT

(1.) Petitioners seek quashing the circular dtd. 6/5/2014, 26/8/2013 and 11/11/2013 Annexures P-2, P-9 and P-10 respectively, vide which they were required to surrender the solatium and special family pension @ 12% simple interest which had already been drawn by them in lieu of getting the compassionate employment. They have also prayed for getting the refund of solatium and special family pension with 12% annual simple interest.

(2.) Petitioners No.l and 2 are widow and daughter, respectively of late Shri Tilak Raj, who was working as Electrician Grade-1 in Bhakra Beas Management Board (hereinafter referred to as "BBMB") and died in harness on 27/7/2010.

(3.) At the time of aforesaid death compensation Policy dtd. 3/11/2005 (Annexure P-l) was in existence, under which the dependents of the deceased employee were entitled to solatium(lump sum compensation). In addition to solatium, the widow/dependents, as the case may be, were entitled to special family pension at the rate mentioned therein, which was payable till the date of superannuation of the deceased employee. There was no provision for compassionate appointment at that time.