Sunaina Devi vs State Of Haryana And Others

Jagmohan Bansal, J

The petitioner through instant petition under Article 226/227 of the Constitution of India is seeking direction to respondent to permit her to apply for release of financial assistance under Deen Dayal Upadhyaya Antyodyay Parivar Suraksha Yojana (‘DDUAPSY’).

The petitioner is wife of Jitender Kumar who was a daily wage labourer and passed away on 25.04.2025. They had Haryana Parivar Pehchan Patra (PPP). She after death of her husband applied for financial assistance under DDUAPSY Scheme. She was informed by respondent No.4 that her husband’s name has been removed from PPP on 08.06.2025. She preferred representation dated 25.07.2025 to the respondent but to no avail. As per DDUAPSY, family members are entitled to financial assistance in case of death or permanent disability of a member of a family having annual income less than Rs.1.80 lakh

On 02.02.2026, the following order was passed:-

“Counsel for the petitioner states that petitioner’s husband died due to cancer on 25.04.2025. She submits that petitioner is entitled to the financial benefits under the Deen Dayal Upadhyaya Antyodaya Parivar Suraksha Yojana (DAYALU), but is unable to move an application as her husband’s name has been removed from the Parivar Pehchan Patra (PPP), as is evident from the printout of the online status, Annexure P-6.

Advance copy of the petition has been served upon the official respondents.

Mr. Armaan Dahiya, AAG, Haryana, put in appearance on their behalf and requests for short accommodation to get instructions and to apprise the Court as to whether petitioner’s application can be accepted for grant of financial assistance.

List on 17.03.2026.”

Learned State counsel on instructions from Mr. Kulwant Khullar, Manager submits that claimed amount was disbursed to deceased’s father because as per his Parivar Pehchan Patra (PPP), deceased was part of his family. The amount could not be finally released because deceased’s father was not having a savings account. The compensation has come back to the authorities. The petitioner’s claim in the light of Parivar Pehchan Patra (PPP) prepared during the lifetime of deceased would be considered and an appropriate order would be passed within four weeks from today.

Learned counsel for the petitioner agrees to the aforesaid arrangement.

In the wake of statement of both sides, the present petition stands disposed of.

The respondent shall treat present petition as petitioner’s claim application.

Pending Misc. application(s), if any, shall also stand disposed of.