CHUNI KICHLOO Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) Considering the nature of relief sought for in the instant writ petition, the same is admitted to hearing and taken up for final disposal.

(2.) The prayer in the writ petition is as follows:-

(3.) Case of the petitioner in the instant writ petition is that her husband namely Avtar Krishan Kichloo, who was working as Senior Assistant in Floriculture Department, died on 02.04.2010 at Jammu. It is averred in the writ petition that the deceased husband of the petitioner was compulsorily retired by the respondents. The deceased husband of the petitioner challenged the said order by way of writ petition which came to be dismissed. Thereafter an appeal was preferred against the judgment of learned Single Judge. The said appeal was also dismissed by the Division Bench of this Court vide order dated 11.09.2002. It is further pleaded that the respondents have not finalized the pension case of the husband of the petitioner which includes G.P.Fund, Gratuity and other pensionary benefits. The petitioner being the widow of the deceased employee, has filed the instant writ petition thereby seeking the above quoted relief.