A
B
c
D
E
F
STATE OF JAMMU AND KASHMIR
v.
SH. BAL RAJ SHARMA AND ORS.
APRIL 19, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.[
Se1vice Law :
Jammu & Kashmir Civil Se1Vice Rules :
Volume /-Para 240 B(ll)--Vo/ume II-Rule 11 of Schedule !-"Fami-
ly" for the plll)Jose of pension benefits-Meaning of-<Jrand-son not one of
the members of the jamit;~Hence not entitled to family pension even on 1!1e
basis of a will executed by his grand-mothe,.._Son of the deceased pen-
sione1--Already an employee-Hence he is also not entitled to family pension.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 7699 of
1996.
From the Judgment and Order dated 10.7.92 of the Jammu &
Kashmir High Court in C.P. No. 2379 of 1991.
Ashok Mathur for the Appellant.
R.C. Pathak, Ms. Anjani Aiyagari and C.V.S. Rao for the Respon-
dents.
The following Order of the Court was delivered :
Leave granted.
We have heard learned counsel on hoth sides.
This appeal by special leave arises from the order of the High Court
G of Jammu & Kashmir dated July 10, 1992 made in Contempt Petition No.
2379/91. The admitted position is that one Smt. Melo Devi, a teacher,
claimed her dues after her retirement. While the claims were under settle-
ment, she filed a writ petition. Pending writ petition, she died. The son of
Melo Devi, by name Bal Raj Sharma, was substituted as legal repre-
H sentative. When he was called upon to submit the claims, he had also set
566
STATEv. B.R. SHARMA
567
up the Will executed by his mother in favour of his son, viz., the grandson A
of Melo Devi, as to his entitlement to future pension. We are informed that
the claims due on her retirement and the pension to which she was entitled
as on the date of her demise were calculated and the amount was deposited
in the Court. The only question, therefore, is; whether her grandson is
entitled to the family pension ?
'Family' has been defined in Rule 11 of Schedule 15 of the .I & K
CSR, Vol. II and para 240B(II) of CSR Vol. 1 thus :
"11. For purpose of these rules the term "family'' shall mean -
(a) Wife,
(b) Husband, in case of female officer,
( c) (Minor) sons,
( d) Unmarried and widowed daughters,
( e) Brothers below the age of 18 years and unmarried or
widowed sisters,
(f) Father, and
(g) Mother".
"The term "family" for the purpose of Article 240B shall mean -
(a) Wife. in the case of male officer;
(b) Husband, in the case of a female officer;
(c) Sons;
( d) Unmarried and widowed daughters (including step
children and adopted children);
( e) Brothers below the age of 18 years and unmarried and
.widowed sisters;
(f) Father;
(g) Mother;
B
c
D
E
F
G
H
A
568
SUPREME COURT REPORTS [1996] SUPP. l S.C.R.
(h) Married daughters; and
(i) Children of a pre-deceased son".
It would thus be seen that grandson is not one of the members of the
family for which he is entitled to lay any claim on the basis of a Will said
B
to have been executed by his grandmother. It would be seen that since her
son Bal Raj Sharma is already an employee, he is not entitled to the family
pemion. Under those circumstances, the High Court was clearly in error
in directing payment of pension to grandson and also issuing c,.,ntempt for
non-compliance of its order.
C
The appeal is accordingly allowed. No costs. It is open to the
respondent to withdraw the amounts which are stand deposited in the
court.
G.N.
Appeal allowed.
Lex