Himachal Pradesh High Court
Mahanti Devi vs . State Of H.P. & Others on 11 May, 2022
Bench: Sabina, Satyen Vaidya
Mahanti Devi Vs. State of H.P. & Others .
CWPOA No. 3284 of 2020 11.05.2022 Present: Mr. Rakesh Kumar Sharma, Advocate for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for the respondents.
Learned Additional Advocate General has placed on record the instructions received from the office of Director of Horticulture, Himachal Pradesh, Shimla-2.
Learned Additional Advocate General has submitted that husband of the petitioner was granted work-
charge status w.e.f. 1.1.1994 and as such he was entitled to pensionary benefits w.e.f. 1.1.2018, as per Sunder Singh's case.
Learned Additional Advocate General has further submitted that the case of the petitioner would be taken up for release of family pension by the office of Accountant General.
List again on 1st September, 2022.
(Sabina) Judge (Satyen Vaidya) Judge May 11, 2022 (ps/vh) ::: Downloaded on - 11/05/2022 20:13:51 :::CIS