KANKO DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. L.N. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents.

(2.) With the consent of learned counsel for the parties, the matter is eard at this stage.

(3.) The case set up by the petitioner is that her husband Sh. Kanthi Ram was working in Panchayati Raj Department, District Sirmour; He died in harness on 30/7/1997; After the death of Sh. Kanthi Ram, the respondents processed petitioner's case for grant of family pension; On 9/7/1999, petitioner's son, Sh.Ram Lal was offered appointment on compassionate ground as Clerk on regular basis in the respondents- Panchayati Raj Department; Petitioner was also sanctioned family pension w.e.f. 31/7/1999; Petitioner received family pension inclusive of dearness allowance till December, 2018 but w.e.f. January 2019, the dearness allowance was stopped by the respondents; On inquiry, the petitioner was informed that the release of dearness allowance on family pension is not permissible to the petitioner as her son had been appointed on compassionate ground.