- (1.) Brief facts of the case are that Shri Ram Rattan, father of the petitioner, was initially appointed as Water Pump Operator with Municipal Committee (now Municipal Corporation) Ambala City, where he worked till 1.4.1993. Thereafter, the State of Haryana transferred the water distribution system from Municipal Committee to Public Health Department with effect from 2.4.1993 and accordingly, the services of the father of the petitioner were transferred to Public Health Department with effect from 2.4.1993 on deputation and lastly, he was absorbed in the said department with effect from 2.4.1993. Shri Ram Rattan died in harness on 14.4.2004, just four months before his retirement. According to the petitioners, the deceased left behind three children, namely, Neetu (unmarried daughter) now married, Kusum (minor daughter) and Rahul (minor son). Now, Kusum and Rahul have approached this Court for directions to the respondents to release the pensionary benefits to them.
(2.) The stand of the respondents, in the written statement, is that the leave encashment, DCRG and family pension is to be paid, but these could not be released for want of succession certificate.
(3.) I have heard the learned counsels for the parties and have also carefully gone through the file.;