RAM RATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that the benefits in respect of the service rendered by Sh. Sajjan Singh i.e. late husband of the petitioner, who died while in service on 28.09.1991, has not been released to the petitioner and that too without any valid justification.

(2.) The contention raised on behalf of the petitioner is that even the family pension for which the petitioner became entitled is not being released even though the claim of the petitioner is genuine and without any impediment, but still, the respondents were sitting over the same. Petitioner has approached this Court seeking the writ of mandamus for a direction to the respondents to release the pensionary benefits to her including family pension after the death of her husband, who unfortunately died while in service on 28.09.1991.

(3.) Upon notice of motion, an affidavit has been filed by the respondents, in which, the claim of the petitioner has been accepted.