BALWINDER KAUR Vs. PUNJAB STATE

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant is a widow and about 80 years old. Her son, Gurinderjit Singh, was a Constable in Punjab Police. He was travelling in a police vehicle while on duty. The vehicle hit a tree and as a result of the accident, Gurinderjit Singh sustained fatal injuries leading to his death. The accident occurred on the intervening night of 26/10/1992. The deceased was unmarried. In terms of the prevailing Government Policy, his younger brother was appointed on compassionate grounds as a Constable in the police department under the ex gratia scheme. Some other monetary benefits were also given.