BIRMATI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant writ petition has been filed by Smt. Birmati, the widow of Constable Zile Singh No.7637230 who was serving with the CISF. Unfortunately, Constable Zile Singh died on 16 th June, 1995 while on duty at the Tikri Kalan LPG unit. At the time of his death, his family consisted of the following:-

(2.) THE writ petition has been necessitated for the reason that despite pendency of applications since 1995 for appointment of one of the family members of deceased constable on compassionate basis, the application has been rejected by an order dated 2nd/5th April, 2011 on the ground that it was belated.

(3.) WE had called for the records of the respondents which have been produced before us. A perusal thereof would show that it contains several applications since 1995 till 30th June, 2009 made by Smt. Birmati as well as by her son Mahabir Dahiya as well as the manner in which these applications have been processed by the respondents. The same are briefly summed up hereafter: