- (1.)THIS petition initially was filed by the parents of Rajinder Singh who was serving as Constable in JKAP 4th Bn. and is missing since 13.8.1990 and Amarjit Singh who was working as a Follower in the Police Department and had expired on 9.12.2000 while in harness, for seeking a direction to the respondents to fix and release the family pension in their favour with a further direction for releasing the amount of gratuity, G.P. Fund, Leave encashment salary, Insurance Claims and other pensionary benefits. The petitioners pleaded that they had only two sons, elder son namely Rajinder Singh was serving as Constable and was posted in JKAP 4th Bn. and has been missing since 13.8.1990, i.e. for almost more than seven years, so he is to be presumed to be dead. As regard the another son, namely Amarjit Singh it has been pleaded that he was appointed as Follower on 15.5.1997 in the police department and expired on 9.12.2000 when he was under the active employment of respondents.
(2.)THE case of the petitioners is that they being dependent on their sons are entitled to family pension which has not been granted in their favour by the respondents.
(3.)THE stand taken by the respondents in the objections is that for grant of family pension in respect of the petitioner No.1, father of the late Follower Amarjit Singh his case was submitted to Accountant General (A&E), J&K Jammu, who sought further information which was submitted along with documents showing that petitioner No.1 Netar Singh father of the deceased Follower Amarjit Singh was received Rs.3218/ - per month as pension on 21.5.2002 and as per to certificate issued by the Treasury Officer, Mendhar his annual income was Rs. 37,000/ - so in terms of rules, he was not entitled for family pension. It has further been submitted that in case of an unmarried person, the pension would become payable firstly to the father and in case the father is deceased, then to the mother. As income of the father -petitioner No.1, exceeded the limit of Rs. 500/ - per month he was not found entitled to family pension. Terminal Gratuity of Rs. 7868/ - and GPF amount of Rs. 2175/ - already stand released in his favour.
According to the learned counsel for respondents neither father nor mother of the deceased is entitled to any family pension.