Govind Mathur, J. - (1.) LATE Shri Pratap Singh, husband of petitioner Smt. Bhanwar Kanwar, died on 22.3.2004 while in service of Rajasthan Police as Constable. Shri Pratap Singh in his life time availed a loan of Rs. 1.5 lac for house construction as per Rajasthan Subsidised Loans (HDFC Scheme) Rules, 1993. While awarding such loan several conditions were imposed including that - 1. the proceedings shall be initiated to recover the entire amount advanced with penal interest in the event of violation of the conditions pertaining to payment of instalments;
(2.) IN the event of termination of loanee from service the remaining amount of loan advanced shall be recovered from his gratuity/pension; The responsibility to deduct hazard fund from salary of The employee shall be on drawing and disbursing authority and in The eventuality of non -withdrawal of hazard fund from pay of The Government servant relating to The month of March, Then such fund is required to be deposited compulsorily through challan;
(3.) THE employee shall be abide for getting such hazard fund deducted;;