KANTA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Controversy herein is in very narrow compass. Whereas, case of the petitioner, who is widow of Surinder Kumar, a Government employee, is that she is entitled to family pension on account of demise of her husband, even though he was a temporary employee, case of the respondent State is that Surinder Kumar had served for a period from 14.7.1995 to 1.10.1997 and that too on ad hoc/purely temporary basis.

(2.) Concededly, the scheme with regard to family pension, which governs the filed, runs thus :-