KAMLA DEVI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This intra court appeal impugns the order dated 20th November, 2014 of this Court of dismissal of W.P.(C) No.5605/2012 filed by the appellant (inter alia claiming compensation for the death of her son) on the ground of the same entailing disputed questions of fact and, giving liberty to the appellant to take appropriate proceedings in accordance with law.

(2.) We have perused the appeal paper book and have heard the counsel for the appellant.

(3.) The counsel for the appellant has argued that merely because some facts were disputed, was no ground for the learned Single Judge to dismiss the writ petition and the learned Single Judge ought to have at least directed a Medical Board to be constituted to unearth the reason for the death of the 16 years old son of the appellant.