GENERAL MANAGER PNB Vs. JAMNA DEVI SMT

JUDGEMENT

(1.) THIS special appeal is directed against the order of the learned single Judge dated 16. 12. 2002 passed in S. B. civil Writ Petition No. 2380/2002.

(2.) THE brief facts giving rise to this appeal are as follows:

(3.) IN the year 1979, the husband of the petitioner was appointed as a peon in the New Bank of India. Subsequently New Bank of India was amalgamated with the Punjab national Bank. On 16. 01. 1988, Hiralal the husband of the petitioner died while in service. On the date of his death, he had completed about 11 years of service in the Bank. It is not in dispute that at the time of his death, Provident Fund Scheme was in vogue.