Punjab-Haryana High Court
State Of Punjab And Others vs Harjinder Kaur on 23 August, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: 23.08.2010
1. LPA No. 984 of 2010 (O&M)
State of Punjab and others ...Appellants
Versus
Harjinder Kaur ...Respondent
2. LPA No. 980 of 2010 (O&M)
State of Punjab and others ...Appellants
Versus
Surjit Kaur ...Respondent
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Suvir Sehgal, Additional Advocate General, Punjab.
for the appellant(s).
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in
the Digest?
M.M. KUMAR, J.
1. By this order we propose to dispose of LPA Nos. 984 and 980 of 2010, filed by the State of Punjab and its officers under Clause X of the Letters Patent against the interlocutory orders dated 12.5.2010 and 24.5.2010 passed by the learned Single Judge in CWP Nos. 20731 of 2008 and 2533 of 2008 respectively.
2. While admitting the writ petitions, learned Single Judge has noticed circular dated 23.1.2001, issued by the appellant State stipulating LPA Nos. 984 and 980 of 2010 (O&M) -2- that those daily wagers who have completed three years service, would be regularised. However, the regularisation of the deceased husband of the petitioner-respondent(s) was not ordered on account of non-availability of post. As against 1200 persons who are similarly situated to the deceased husband of the petitioner-respondent(s), only 638 posts were available. The husband of the petitioner-respondent(s) had rendered about 14 years of service. The learned Single Judge realising the difficulty being faced by the hapless widows noted with anguish that the policy of regularisation was merely a lip service for hundreds of daily wagers, who have spent their lifetime and giving best part of their life to the State and also noted that the appellants have failed to perform their duties as an organ of the welfare State. Moreover, if the work continues for 14 years or according to the cut off date given by the appellants themselves i.e. more than three years, then work is of perennial nature and it cannot be claimed by the State that the work was for a project or work charge staff was required for a limited period. The learned Single Judge had admitted the writ petitions with a direction to the appellants to release family pension to the petitioner- respondent(s) by assuming that their deceased husbands were regular employees.
3. Learned State counsel has referred to the 1964 Scheme as interpreted by various Division Benches of this Court in the cases of Smt. Savitri Devi v. State of Haryana, 1996 (2) RSJ 854; Santosh Devi v. U.H.B.V.N.L., 2007 (1) RSJ 178; Sarla Devi v. U.H.B.V.N.L., 2007(1) RSJ 181; Om Pati v. State of Haryana, 2007(1) RSJ 582; Ratni Devi v. Haryana Vidut Parsaran Nigam Limited, 2008(3) RSJ 416; and Rati Ram v. State of Haryana, 1995(4) SCT 491. He has also referred to judgments of Hon'ble the Supreme Court rendered in the cases of Uttar LPA Nos. 984 and 980 of 2010 (O&M) -3- Haryana Bijli Vitran Nigam Limited v. Surji Devi, (2008) 2 SCC 310 and State of Haryana v. Shakuntla Devi, (2008) 15 SCC 380. Learned State counsel has argued that the 1964 Family Pension Scheme would not be applicable to those employees who have never been regularised.
4. Having heard learned State counsel, we are of the considered view that the matter requires detailed consideration at the hands of learned Single Judge. Therefore, we request the learned Single Judge to adjudicate on the issue expeditiously preferably within a period of two months. However, we decline to stay the interim direction for releasing the family pension to the petitioner-respondent(s).
5. The appeals stands disposed of in the above terms. A photocopy of this order be placed on the file of connected appeal.
(M.M. KUMAR)
JUDGE
(RITU BAHRI)
August 23, 2010 JUDGE
Pkapoor