VIDYA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition, petitioner prays as under:

(2.) Pursuant to order passed by this Court, respondents have filed counter affidavit wherein it is stated that the arrears of monthly allowance of the Police Medal for Gallantry (Posthumously) in favour of the deceased Petitioner for the period from 1/1/2016 to 29/2/2020 amounting to Rs.1,00,000.00 has already been claimed by the headquarter DG BSF (Pers Dte : Pers - II Sec. ) New Delhi and paid to the deceased Petitioner on 5/6/2020. The said fact has not been disputed by learned counsel for the petitioner.

(3.) In the counter affidavit, it is also mentioned that the arrears of monthly allowance of the President's Police Medal for Gallantry (Posthumously) of remaining period i.e. from 6/9/1965 to 31/12/2015 amounting to Rs.2,87,776.00 has been claimed in favour of the deceased petitioner and its bill has been sent to PAD BSF, New Delhi for making payment in favour of the deceased petitioner vide CP Bill No.00000838 dtd. 25/2/2021 (New CP Bill No.00000787 dtd. 15/10/2021), however, this fact has been disputed by learned counsel for the petitioner while submitting that till date, the said payment has not been received by the petitioner.