- (1.) Leave granted.
(2.) Whether the respondents being dependents of the deceased ad hoc appointees are entitled to grant of 'family pension' in terms of the provisions of Punjab Civil Services Rules (for short, 'the Rules') and Family Pension Scheme, 1964 (For short, 'the 1964 Scheme) is the question involved in these appeals, which arise out of judgments and orders dated 4.5.2005 and 24.4.2007 passed by the High Court of Punjab and Haryana at Chandigarh in CWP Nos.8401 of 2003, 1858 of 2004 and 13112 of 2006.
(3.) Respondent Shakuntla Devi is the widow of Late Balwant Singh Driver; Respondent Rama Devi is the widow of Late Karan Singh; and Respondent Sohni Devi is the widow of Late Dharam Pal.;