KAMLA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is the widow of late Mukhtiar Singh, employed with ITBP as a Head Constable, has claimed multifarious reliefs against 3 respondents. Her first claim is to be released "Liberalized Family Pension"; second claim is to ex-gratia payment under a policy decision taken by the Government of Haryana and the third claim is to ex-gratia payment under a policy decision taken by the State of Jammu & Kashmir.

(2.) It is apparent that the first relief claimed is against the Union of India, the second is against the State of Haryana and the third against the State of Jammu & Kashmir.

(3.) Factual backdrop leading to the claim is not in dispute. Attached to the 5th Battalion, ITBP, which was stationed near Pantha Chowk, Srinagar, while on duty at the Unit Quarter Guard on 15.6.1999, late Mukhtiar Singh suffered Myocardial Infarction.