PHOOLAN WATI Vs. STATE OF H.P.

JUDGEMENT

(1.) LATE Shri Ram Lal Kohli, husband of petitioner Smt. Phoolan Wanti while working as Head Master in Government High School, Rait, District Kangra, H.P. died on 15th January, 1958 after rendering service of eight years and seven months.

(2.) PURSUANT to the decision rendered by H.P. Administrative Tribunal in O.A. No. 1576 of 1993 titled as M.L. Mahajan v. State of H.P. and Ors. the services rendered by the employees of the Education Department in the erstwhile District Board Schools were directed to be counted for pensionery and other retiral benefits regardless of the fact as to whether the employees of the District Board Schools were contributing to C.P.F. or not.

(3.) THE grievance of the petitioner, however, is that she has not been granted pension from the date of her husband's death, who admittedly died in harness on 15th January, 1958. A perusal of the record shows that the District Education Officer, Kangra vide letter dated nil had infact recommended the case of the petitioner to the Director of Education (Pension Cell) as such.