ATTRI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER 's husband joined as Panchayat Secretary under Panchayat Samiti in Development Block Dharampur, District Mandi, Himachal Pradesh. He retired on 28.2.1984.

(2.) CASE of the petitioner in a nutshell is that her late husband was not granted pension and other retiral benefits. Petitioner has earlier approached this Court by filing CWP No. 8474/2013, which was disposed of on 7.11.2013. Petitioner was granted opportunity of hearing on 23.12.2013. Representation of the petitioner has been rejected on the same day i.e. 23.12.2013.

(3.) IN view of this, he was not entitled to any pension or other retiral benefits. Decision dated 23.12.2013/8.1.2014 is in conformity with law. The competent authority has considered all the pleas raised by the petitioner.