MANBHARI DEVI Vs. STATE OF RAJ. AND ORS.

JUDGEMENT

(1.) It is a strange case of sheer apathy, arrogance and audacity of the 1 Department to plead that the petitioner is not entitled for any pension or retiral benefits which had accrued to her husband, who had died way back on 8.10.1979.

(2.) The husband of the petitioner was engaged as Kalpad (Up-Vaidya) in the respondent Department on 4.7.1947 and was retired from service on reaching the age of superannuation on 31.8.1976 vide order dated 26.8.1976. He was also duly relieved by the officer concerned on 31.8.1976 vide order passed on the same date. By another letter dated 19.7.1976 the Deputy Secretary, Department of Medical & Public Health wrote a letter to the 10 ,Additional Director, Ayurved Department, Ajmer, to take the concerned employee on duty and also pass necessary orders on the leave applications of the said employee and the same may also be sanctioned.

(3.) Unfortunately the husband of the petitioner also died on 8.10.1979. Thereafter even the departmental proceedings were dropped by the respondents vide order dated 15.12.1979. Still the pension and other retiral benefits have not been given. The present writ petition has been filed by the pEtitioner for the same relief.