SEEMA T. TELGOTE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is presently serving as a Head Constable (Ministerial) in the Border Security Force ('BSF'), has approached this Court under Article 226 of the Constitution of India, seeking the following reliefs:-

(2.) The facts relevant for the adjudication of the present petition are that the petitioner was appointed in the BSF on compassionate grounds, due to the unfortunate demise of her husband, Late Constable Tej Rao Telgote, who passed away due to a stray dog bite while serving with the 113th Battalion ('Bn') of the BSF on 24/9/2009.

(3.) Due to the demise of her husband, the petitioner was paid a lump-sum compensation of Rs.5,00,000.00 under the Group Insurance Scheme (hereinafter referred to as, 'Insurance Scheme') of the Life Insurance Corporation of India/respondent no.2.