PANPAURI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner seeking the family pension for the service which the late husband of the petitioner has rendered on ad hoc basis as JBT Teacher from 24.11.1977 till 24.12.1981, when unfortunately he died.

(2.) As per the averments made in the writ petition, the husband of the petitioner joined as a JBT Teacher on ad hoc basis on 24.11.1977 and was posted in Government Co-education High School, Kheri Sarafal, District Karnal. Thereafter, he was transferred to Govt. Primary School, Beer Badhwala, Block Nilokheri, Karnal where he unfortunately died on 24.12.1981 while in service.

(3.) Learned counsel for the petitioner states that the petitioner is entitled for the pensionary benefits under the Family Pension Scheme, 1964 under which, an employee who has completed one year of continuous service, after his death, his wife is entitled for the family pension.