- (1.) By this writ petition, the petitioner seeks a direction to release pension, and other retiral benefits along with interest.
(2.) The case of the petitioner is that her husband was appointed as a driver on work charged basis on 22.11.1966, and was made semi permanent, then while in service he expired on 30.5.1978. Death certificate is produced as Annexure-2. On these factual basis it is alleged that the pension was claimed but no payment has been made. The petitioner has also referred to the order of the Government Annexure-6 dt. 3.7.1979. Then, has also relied upon the order Annexure-7 dt. 20.9.1995 regarding grant of selection scale etc. to all the work charged employees who have completed ten years of service.
(3.) I have considered the submissions, and have gone through the above orders of the State Government. So far Annexure-7 is concerned, this is dated 20.9.1995 whereby such work charge employees who have completed ten years of service were decided to be regularised since 1.4.1994. In the present case, since the petitioner's husband had died way back in 1978, no benefit of this order Annexure-7 is available to the petitioner.;