BHAGI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Factual position so far as relevant in determination of the controversy needs to be noted in brief.

(2.) Daulat Ram was appointed as Booking Clerk in the year 1957 by respondent No.2 i.e. State of Himachal Pradesh through Secretary Transport Earlier to that he was in the Army and he was discharged on 9.11.1946. he died in 1964 in harness after prolonged illness.

(3.) Bhagi Devi alias Indira Devi Wd/O late Daulat Ram filed original application as she was aggrieved by the inaction of the respondents in not granting the family pension even after lapse of 37 years. She bang 70 years old and village rustic could not get justice, therefore, she had darned family pension in pursuance to the Rules as incorporated in Rule 54 and 55 of the CCS. Pension Rules 1972 and also as per Section II i.e. Rules and Orders prior to 1986 Extension of Family Pension to those borne on pension able establishment but not covered earlier by family pension scheme.