Kuldip Singh, J. - (1.) Harbans Singh (deceased husband of the petitioner) retired from the Indian Army on 31.10.1994. After his retirement, he was getting pension from the Army authorities. Thereafter, Harbans Singh joined Punjab State Power Corporation Limited as an Assistant Lineman. Unluckily, Harbans Singh died in harness on 26.3.2008. Thereafter, the petitioner claimed the family pension on account of service rendered by her husband with Punjab State Corporation Limited, which was rejected, vide letter dated 27.5.2011 (Annexure-P-2) on the ground that she is already getting pension from Army authorities.
(2.) The respondents have contested the petition on the ground that two pensions are not permissible under the Punjab Civil Services Rules, Part-II. The petitioner is already receiving the family pension from the Army authorities. Therefore, dual pension is not permissible.
(3.) I have heard the learned counsels for the parties and have also carefully gone through the file.;