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Judgment
Jagmohan Bansal, J
The Petitioner through instant petition filed under Articles 226/227 is seeking setting aside of order dated 09.12.2003 whereby respondents declined her claim of family pension.
Son of petitioner joined Commando Wing of Haryana Police on 04.06.2003. While he was deputed for Basic Training at HAP, Madhuban he felt acute abdominal pain and was referred from Primary Health Centre, Madhuban to Civil Hospital, Karnal and later to PGI, Rohtak where he got expired on 17.08.2003. He rendered total service of 2 months and 14 days with respondent department. The petitioner is asking for family pension.
Learned state counsel submits that as per Clause 3 (d) (II) of Ex-gratia Rules, 2003, petitioner is not entitled to family pension because it specifically provides that dependents of the deceased employee cannot be considered for appointment as well as for the grant of 2.5 lacs as CFA if deceased had served the Govt. department for less than three years.
Further, during the relevant period, there was no provision for pension to mother of an unmarried employee.
There is no representation on behalf of the petitioner. It appears that with the efflux of time, petitioner has lost her interest to pursue the matter.
DISMISSED with liberty to the petitioner to move an appropriate application within six months from today, if cause survives.
Pending application(s), if any, shall also stand disposed of.