GURMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, petitioner claims that he was entitled for the release of the benefits in respect of service which his late wife namely Jasbir Kaur had rendered with the Punjab Police as Lady Sub Inspector after her death. Learned Senior counsel for the petitioner State that late Jasbir Kaur was not extended the retiral benefits after her retirement on 30.06.2012. Grievance of the petitioner is that even the family pension was not extended to the petitioner for which he was entitled after the death of his wife on 24.05.2013.

(2.) The facts mentioned in the writ petition are that, the wife of the petitioner Jasbir Kaur retired as a Lady Sub Inspector on 30.06.2012.

(3.) As per detail given below and in Revised Annexure R-1, payments are made to the petitioner as per following details:-