Rajasthan High Court - Jaipur
Madan Lal Sharma S/O Late Shri Ram Niwas ... vs Smt. Veenu Gupta, Principal Secretary on 3 March, 2023
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 1355/2019
Madan Lal Sharma S/o Late Shri Ram Niwas Sharma & Ors.
----Petitioners
Versus
Smt. Veenu Gupta, Principal Secretary & Ors.
----Respondents
For Petitioner(s) : Petitioner present in person For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary Mr. Rohit Choudhary, Dy.G.C. HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 03/03/2023 Mr. Rohit Choudhary, learned counsel for the Department of Pension submits that on account of unavailability of death certificate of the deceased employee, his family pension could not be revised. However, he admits that the petitioners are getting family pension since the year 2015.
He could not satisfy this Court that once the family members of the deceased government employee are getting family pension, what is the justification for requiring fresh death certificate for revision of the family pension.
The order dated 11.01.2018 is still to be complied with even after lapse of more than five years. It speaks volume about callous attitude of the government officers towards miseries of the citizens.
In view thereof, the Director, Department of Pension is directed to remain present in the Court on next date to satisfy this (Downloaded on 04/03/2023 at 12:50:35 AM) (2 of 2) [CCP-1355/2019] Court as to requirement of fresh death certificate of the deceased employee for revision in family pension.
List the matter on 10.03.2023 as prayed. In the meanwhile, learned counsel for the respondents may ensure compliance of the order dated 11.01.2018, contempt whereof is alleged.
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