- (1.) The Writ Petitioner Rajni Devi aggrieved by the rejection of her plea for grant of family pension and all consequential benefits in the aftermath of death of her husband Prahlad Singh, who served as Painter Semi-Skilled has come forward with the present Writ Petition.
(2.) Prahlad Singh, the husband of the Writ Petitioner was appointed as a casual labourer on 16.12.1971. He was granted temporary status on 12.5.1973. He was appointed as a Khalasi on 20.10.1976. He was promoted as Helper Khalasi on 8.1.1978. He was lastly promoted to the post of Painter Semi-Skilled after he cleared the qualifying trade test on 12.10.1980. He died in harness on 9.2.1988.
(3.) It is contended by the Writ Petitioner that her husband served as a regularized Khalasi right from 20.10.1976. He was promoted to the post of Helper Khalasi and thereafter to the post of Painter Semi-Skilled after qualifying the trade test. Therefore, it is contended that the entry made in the service book that the Writ Petitioner was not entitled to family pension as her husband who was serving as a Painter Semi-Skilled was unscreened up to his death be struck off. It is also pleaded that inasmuch as he had served as a regular employee after getting all promotions, the Writ Petitioner is entitled to family pension and other consequential benefits on the demise of her husband.;