KAMLA DEVI Vs. CHAUDHARY SARWAN KUMAR

JUDGEMENT

(1.) By way of this petition, the petitioner has, inter alia, prayed for the following relief:-

(2.) Having heard learned counsel for the petitioner, this Court is of the considered view that the present Writ petition is not maintainable.

(3.) The petitioner happens to be the widow of late Shri Dhani Ram. Late Shri Dhani Ram was an employee of the respondent-University. He superannuated in the year 2006 from the post of beldar. He died in the year 2022. During his life time, Shri Dhani Ram never raised the issue of switching over from CPF-cum- Gratuity Scheme to GPF-pension-cum-Gratuity Scheme. That being the case, after the death of Shri Dhani Ram, the widow of Shri Dhani Ram is entitled for the family pension which flows from whatever scheme had been consented to by late husband of the petitioner for the purpose of receiving pension.