BHARAT SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The claim of the petitioner in the present writ petition is with regard to the family pension, for which the petitioner is entitled after the death of his mother namely Shashi Bala, who unfortunately died in a road accident on 27.09.1991.

(2.) As per the facts mentioned in the writ petition, the mother of the petitioner Smt. Shashi Bala was working as S.S. Mistress in the Education Department, Haryana and she died in a road accident on 27.09.1991. After the unfortunate demise of the mother of the petitioner, father of the petitioner Mr. Anil Kumar Sharma was sanctioned family pension, which he continued to get till the year 1993. In the year 1993, when father of the petitioner remarried, family pension was sanctioned in favour of the petitioner. Grievance of the petitioner only originated in the year 2003, when the respondents abruptly stopped payment of pension to the petitioner. The present writ petition has been filed, claiming the benefit of the arrears of the family pension starting from 01.07.2003 till the petitioner attained the age of 25 years along with interest.

(3.) Upon notice of motion, respondents have filed reply and in the reply respondents have stated that petitioner did not turn up before respondents to assure that the petitioner is still eligible to get the family pension and as no one turned up to claim the family pension, the same was stopped in the year 2003. It has further been stated in the reply by the respondents that arrears of family pension starting from 01.07.2003, when it was stopped, till the petitioner attained the age of 25 years amounting to Rs.5,45,252/- have already been released to the petitioner after deduction of Rs.31,978/-. The calculations have been attached by the respondents with the reply as Annexure R-5/6.