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Judgment
Jyotsna Rewal Dua, Judge
Petitioner is husband of late Smt. Chetmi Devi. Petitioner's wife was employee of the respondent-Women and Child Development Department. She passed away on 07.08.2012. Petitioner instituted this petition that family pension was admissible to him with effect from 08.08.2012, whereas it had been sanctioned by the respondent from a much later date. Petitioner's grievance was noticed as under in the order dated 17.09.2026 passed in this petition:-
“Notice. Ms. Menka Raj Chauhan, learned Deputy Advocate General and Mr. Vivek Thakur, Advocate vice Mr. Abhishek Sharma, learned counsel, appear and waive service of notice on behalf of the respective respondents.
Let learned counsel for the respondents have instructions as to why family pension has been ordered to be released to the petitioner from a date different to 08.08.2012, as it is on the said date, the government employee-Smt. Chetni Devi (petitioner’s wife) had passed away.
List on 07.10.2026.”
Pursuant to above, relevant office instructions dated 01.10.2026 have been supplied by the District Treasury Officer, and also by Women and Child Development Department dated 06.10.2026.
In the first set of instructions, the Director, Women and Child Development has expressed his no objection to release of family pension in petitioner's favor with effect from 08.08.2012.
The other set of instructions 01.10.2026, from the office of District Treasury Officer, Mandi, convey that petitioner's case was re-examined. On re-examination, it was found that family pension in favour of petitioner was admissible with effect from 08.08.2012, that is the date of death of Smt. Chetmi Devi. Accordingly, the date of commencement of family pension in petitioner's favour has been revised. Due and admissible arrears of family pension from 08.08.2012 have been computed at Rs. 13,99,212/-(including TDS deducted at Rs. 1,82,903/-) and net amount of Rs. 12,16,309/- has been disbursed to the petitioner.
Since the grievance of the petitioner has now been redressed, therefore this writ petition stands disposed of.
Pending miscellaneous application(s), if any, also to stand disposed of.