SANTOSH NEGI Vs. STATE OF H P

JUDGEMENT

(1.) Husband of the petitioner joined the service of respondents as Additional District & Sessions Judge w.e.f. 01.03.1990. After rendering 4 years 7 months and 11 days of service, he died in harness on 11.10.1994 while serving as District & Sessions Judge, Solan, District Solan, H.P.

(2.) Governor of Himachal Pradesh in exercise of powers conferred under Section 3 read with Section 4 of the Himachal Pradesh Judicial Officers (pay allowances and conditions of services) 2003, issued a Notification dated 29.08.2008 Annexure P-1, vide which allowances/ facilities and benefits mentioned therein were extended to Judicial Officers w.e.f. 01.11.1999.

(3.) Item-16 of the said Notification dealt with retiral benefits and the same provided as under:-