Punjab-Haryana High Court
Sarabjot Kaur vs State Of Punjab And Others ... on 2 February, 2009
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No. 1655 of 2009
Date of Decision: 2.2.2009.
Sarabjot Kaur ---Petitioner
Vs.
State of Punjab and others ---Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. H.S. Dhindsa, Advocate for the petitioner.
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PERMOD KOHLI.J (ORAL) Notice of motion.
Mr. Yatinder Sharma, D.A.G., Punjab accepts notice on behalf of the respondents.
Husband of the petitioner was serving as a PCMS Doctor and died while in service. The family pension has been sanctioned in favour of the petitioner. The grievance of the petitioner is that even though family pension has been sanctioned but the benefit of the revision and A.C.P on completion of 9/14 years of service has not been given to the deceased employee. A legal notice was also served by the petitioner, which has also not been considered till date. Learned counsel for the petitioner submits that he will be satisfied if a direction is issued to the respondents to take a decision on the legal notice of the petitioner.
Accordingly, this petition is disposed of with a direction to the respondents to take a decision on the legal notice of the petitioner within a CWP No. 1655 of 2009 -2- period of two months from the date of service of certified copy of this order upon the competent authority. Needless to say that in the event the claim of the petitioner is to be rejected, it shall be by a reasoned and speaking order.
Disposed of as such.
(PERMOD KOHLI) JUDGE 2.2.2009 lucky