GANGA KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY this petition for writ, a direction is sought by the petitioner for respondents to allow her family pension being widow of late Shri Bheru Singh, who died on 02. 07. 1985 while in services of respondent Irrigation Department.

(2.) FACTS necessary to be noticed are that late Shri Bheru singh husband of the petitioner entered in the services of the respondents as a work charge employee on 08. 03. 1969. Semi permanent Status and Permanent Status were conferred to him on 28. 03. 1971 and 27. 09. 1979 respectively. After death of Shri bheru Singh on 02. 07. 1985, appointment was given to his son shri Bhanwar Singh on compassionate grounds and a payment in tune of Rs. 3092. 50 was made to the petitioner against contributory Provident Fund. By an application dated nil (Annexure 2), son of the present petitioner claimed family pension for his mother and that was forwarded to the competent authority i. e. The Assistant Director, State Insurance-cum-Provident Fund Department, Government of Rajasthan, Jaipur.

(3.) THE Assistant Director, State Insurance-cum-Provident Fund department, Jaipur vide letter dated 25. 10. 1993, instructed the assistant Engineer, IGNP, District Sub Division I, Mahajan, bikaner that pension can be given to the present petitioner, if she deposits State Government's contribution relating to provident Fund. The petitioner accordingly deposited a sum of rs. 1,458/- vide receipt No. C 000065/211664 dated 15. 03. 1995.