- (1.) I have heard the leaned counsel for the parties at length and perused the record of the case.
(2.) The husband of the petitioner was employed with the State of Punjab from 23.5.1958 to 5.6.1984 on which date he unfortunately expired. The widow-petitioner made necessary application for the grant of G.P.F., Deposit Linked Insurance, Death-cum-Retirement Gratuity, House Rent allowance and pensionary benefits to her as her two major sons had already relinquished their claim in favour of the widowed mother.
(3.) It is submitted by Mr. Gupta that during the pendency of the petition, according to the written statement balance amount of GPF amounting to Rs. 14945/- has been paid to the widow-petitioner. In the written statement it is further stated that the other retiral benefits are held up for "No Demand Certificate" due to shortage of material against him. The cost of material is to be adjusted from his death-cum-retirement gratuity and Deposit Linked Insurance amount. But for the plea that certain amounts were to be recovered from the deceased, the respondents have not denied the admissibility of the retiral benefits.;