- (1.) Gurcharan Singh, an Ex. army man was employed as peon with the respondents-Corporation in the year 1984. He died in harness on 15.09.2007. His wife Kuljit Kaur @ Kuldeep Kaur has approached this Court for issuance of appropriate writ for granting special pension, family pension and ex-gratia grant, in terms of Policy dated 23.11.2004 (Annexure P-1).
(2.) The reply of the respondent-Corporation shows that ex-gratia grant has been released to the petitioner, which is not disputed by the petitioner.
(3.) The sole question arising out for consideration is as to whether the petitioner is entitled to family pension and special pension, which have been denied by the respondents-Corporation on the ground that the For Subsequent orders see CM-12327-CWP-2014 petitioner is already getting family pension from the army authorities. As per stand taken by the respondents-Corporation in the written statement, no objection certificate was to be obtained by the petitioner from the army authorities.;