Surinder Kaur vs State Of Himachal Pradesh And Others

Ajay Mohan Goel, J

By way of this writ petition, the petitioner has prayed for the following substantive relief:-

"i) The orders/actions of respondents especially of respondent No.3, withholding family pension bearing PPO No. 1664/2018-19 in favour of petitioner, may kindly be quashed and set-aside.

Respondents may kindly be directed to restore the Family Pension of the petitioner, alongwith arrears of Family Pension, with interest."

Learned Counsel for the petitioner submits that at this stage the petitioner shall be satisfied, in case, this writ petition is disposed of with the direction to respondent No. 3 to decide the complaint, which has been filed by the son of deceased Shri Shrawan Singh, within some time bound period, because on account of the complaint so filed, family pension of the petitioner has been stopped.

I have heard learned Counsel for the parties and also gone through the pleadings.

Without making any observation on the merit of the case and the complaint which has been filed by the son of the deceased-employee to respondent No. 3, this writ petition is disposed of with the direction that the complaint, which has been filed with respondent No. 3 by son of the deceased employee, namely, Shrawan Singh, shall positively be decided by respondent No. 3 on or before 30th November, 2020, after giving an opportunity of being heard to all concerned.

It goes without saying that either of the parties aggrieved by the outcome of the decision to be so taken by respondent No. 3 on the complaint in issue, shall be at liberty to assail the same before the appropriate Court of law, in accordance with law.

The writ petition stands disposed of in above terms, so also pending miscellaneous application(s), if any.