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Judgment
Jyotsna Rewal Dua, Judge
Even though respondent has not filed reply to the writ petition, however, with consent of learned counsel for the parties, matter is heard today.
Petitioner seeks family pension on account of death of her husband after his retirement by counting his daily wage service in accordance with Sunder Singh Versus The State of Himachal Pradesh & Ors.2 and Balo Devi & others Versus State of Himachal Pradesh and others3.
It is submitted by learned counsel for the petitioner that husband of petitioner had to his credit more than 9 years of regular service and more than 10 years daily wage service and therefore, in accordance with above-mentioned decisions, would be entitled to pension, and consequently petitioner would also be entitled to family pension after her husband's demise on 14.03.2017.
In view of above, there shall be direction to Respondent No. 2 / Competent Authority to consider the case of the petitioner for grant of pension / regular pension in accordance with law, keeping in view aforesaid decisions within a period of four weeks from today. The order so passed be communicated to the petitioner. In case the petitioner is held entitled for pension / family pension, the same along with admissible arrears be released to her within further period of two weeks.
The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.