Punjab-Haryana High Court
The State Of Haryana And Others vs Smt. Shakuntala Devi on 29 July, 2009
Bench: Adarsh Kumar Goel, Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
L.P.A. No.647 of 2009 (O&M)
Date of decision: 29.7.2009
The State of Haryana and others.
-----Appellants
Vs.
Smt. Shakuntala Devi.
-----Respondent
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Rameshwar Malik, Addl.A.G., Haryana
for the appellants.
-----
ORDER:
1. Delay in filing and refiling is condoned, subject to just exceptions. Heard on merits.
2. The State is aggrieved by the judgment of the learned Single Judge, directing release of compassionate benefits to the respondent, as per policy of the State, on account of death of her husband in harness on 25.8.2006. It was further directed that for delay beyond 1.1.2007, the respondent will be entitled to interest @ 8 % per annum.
3. Having regard to the fact that compassionate benefits were due and were payable to the respondent and payment was not made within reasonable time, there is no LPA No.647 of 2009 2 ground to interfere with the view taken by the learned Single Judge.
4. The appeal is dismissed.
(ADARSH KUMAR GOEL)
JUDGE
July 29, 2009 ( DAYA CHAUDHARY )
ashwani JUDGE