LAWS(DLH)-2015-3-105

KAUSHALYA DEVI Vs. UNION OF INDIA

Decided On March 16, 2015
KAUSHALYA DEVI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CONSTABLE Satyabir, late husband of the petitioner died in harness on April 17, 2003.

(2.) THE petitioner was sanctioned a family pension which is currently around Rs. 13,000/ - per month and was Rs. 10,807/ - when the writ petition was filed.

(3.) ON May 09, 2003 the petitioner submitted an application to the Director General, BSF requesting for a job on compassionate ground.