DAVINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the prayer which is being made by the petitioner is for the release of the benefits in respect of the service rendered by her late husband, who unfortunately died on 08.05.2013. As the benefits were not being released, petitioner had filed the present writ petition in the year 2016 seeking the release of the benefits alongwith interest.

(2.) As per the additional affidavit filed by the Additional Deputy Commissioner (Development), District Rural Development Agency, Gurdaspur, dated 16.05.2018, the service benefits, for which the petitioner was entitled in respect of the service rendered by her late husband, had already been extended to her and a total sum of Rs. 9,08,704/- has been released to the petitioner, though, the same was released after a period of five years. The relevant paragraph of the additional affidavit is as under:-

(3.) A bare perusal of the above would show that husband of the petitioner died in May, 2013 whereas the benefits were released to the petitioner much after the said date. From the writ petition, it transpires that a sum of Rs. 6,00,000/- was paid to the petitioner, but no date has been mentioned as to when the amount has been released. The balance amount of Rs. 3,08,704/- has been released to the petitioner approximately after a period of five years of the death of her husband.