JOBAN DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Material facts necessary for the adjudication of this petition are that Petitioner claims that her husband was engaged as Compounder in the year 1938-39 in the erstwhile State of Rampur Bushahr. Thereafter his services were taken over by the State and after the constitution of Territorial Council in the year 1957, he became employee of the Territorial Council. He was offered appointment to the post of Dental Mechanic in Medical and Public Health Department of the Himachal Pradesh Territorial Council on 31.5.1960. He joined his duties. Thereafter he kept on working in Civil Hospital, Rampur Bushahr. His son died on 4.6.1966. He proceeded on leave. Petitioner's husband died in the year 1996.

(2.) Central Government has taken a decision to grant family pension to the families or the Government employees, who retired or died before 1.1.1964 or otherwise not covered by the family pension scheme of 1964.

(3.) Petitioner's husband also made representation to the Hon'ble Chief Justice of this Court on 11.9.1993 for the redressal of his grievances. He approached the erstwhile Himachal Pradesh Administrative Tribunal by way of OA No. 332/1995, which was directed to be treated as representation to the Commissioner-cum-Secretary (Health) to the Government of Himachal Pradesh on 19.2.1995. He rejected the same on 10.9.1996.