Kuldip Singh, J. - (1.) None has put in appearance on behalf of the respondents despite second call and the notice being displayed on the display board of this Court. Therefore, I proceed to decide the petition on merit.
(2.) I have heard learned counsel for the petitioner, considered the case of the respondents and have also carefully gone through the file.
(3.) Dr. Azad Vir Shanwal, late husband of the petitioner was working as a Professor in the Department of Soil Sciences in College of Agriculture, Chaudhary Charan Singh Haryana Agricultural University, Hisar. He was stated to be suffering from some serious disease since the year 2002, for which he was getting medical claims. It comes out that an anonymous complaint was received against Dr. Azad Vir Shanwal regarding making fake claims on the basis of fake medical bills. On the basis of the said anonymous complaint, a fact finding inquiry was ordered. After thorough inquiry, a Committee consisting of Dr. R.P. Bansal, Director (Store and Purchase) and Sh. P.C. Marwal, Deputy Registrar (Academic and Faculty Affairs) came to the conclusion that Dr. Azad Vir Shanwal has produced fake medical bills and withdrawn public money amounting to Rs. 74,04,766/-, fraudulently. Accordingly, it was recommended that a criminal case be registered against him under Sections 420, 218, 409 467 468, 470, 471, 472, 473 and 474 of the Indian Penal Code. Accordingly, FIR No.642 dated 23.12.2008 under Sections 419, 420, 465, 468 and 471 of the Indian Penal Code was registered against Dr. Azad Vir Shanwal at Police Station Civil Lines, Hisar. However, Dr. Azad Vir Shanwal died next day of registration of FIR i.e. on 24.12.2008. After his death, petitioner made several representations dated 19.01.2009 (Annexure-P-3), 04.02.2009 (Annexure-P-4) and dated 20.2.2009 (Annexure-P-5), seeking the release of retiral benefits of late Dr. Azad Vir Shanwal. Ultimately, the reply Annexure P6 came on 30.03.2009, in which the respondents stated about the inquiry and that the findings that fake medical bills were submitted and got reimbursed. She was informed that the dues have not been released for the said reason. The matter rested there.;