LAWS(HPH)-2006-12-73

PREMI DEVI Vs. DIRECTOR OF DIRECTORATE GENERAL

Decided On December 18, 2006
PREMI DEVI Appellant
V/S
Director Of Directorate General Respondents

JUDGEMENT

(1.) IN this writ petition, the petitioner has claimed pensionary benefits of her husband Nanak Chand, a Compressor Driver No. G/440 in GREF and who was allotted PPO No. C/GREF/1127/1989 after his retirement and was receiving his pension through UCO Bank Kalot, Tehsil Ghumarwin, District Bilaspur.

(2.) THE admitted facts of the case are as follows:

(3.) WE have heard the learned Counsel for the parties and have given our thoughtful consideration to the facts adduced on record.