JAWALA PARSHAD Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner who was in the employment of the respondent-department as Agriculture Inspector retired on attaining the age of superannuation on 30.9.2004. He was paid all the retrial benefits including pension. However, as per Pension Payment Order (PPO), dated 15th September, 2004, Annexure-PA, vide column 2, it was recorded that no stipulation with regard to payment of family pension was being made as it was a case of "NO FAMILY PENSIONER". THE factual matrix in this respect is disputed by the petitioner by way of averments set up vide paras 6 (f) and (g) of the petition, which are extracted below :

(2.) ON the above averments, the petition has been filed on the following substantive prayers vide para 7 (i) and (ii) :

(3.) THE petition is disposed of in the above terms, so also pending application(s), if any.