RAJESH DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) PURSUANT to the order passed on 1st August, 2013, the petitioner has been subjected to a medical examination by the Board appointed by the Commandant, Army Hospital (Research & Referral), Delhi Cantt., New Delhi. The original report has been perused by learned counsel of both sides which certifies medical fitness of the petitioner.

(2.) THE present matter has to be considered in the light of this medical report.

(3.) THE petitioners husband late Constable/GD Sumer Singh, the employee of the CRPF died in harness on 16th May, 1997. On this date, the petitioner, six year old daughter and three years old son and old parents were fully dependant on him. The death of Constable/GD Sumer Singh was held to be attributable to service which entitled the petitioner for grant of service pensionary benefits as well as consideration for appointment in the organization on compassionate grounds. The petitioner had made an application in this regard. The respondents subjected the petitioner to the selection process on more than one occasion in which she succeeded and was found fit for appointment to the post of peon. However the appointment was not effected.