KANCHAN LATA MISHRA Vs. UOI

JUDGEMENT

(1.) ON 05. 02. 1993 the petitioner was enrolled as a Constable (Women) in CRPF.

(2.) HER service profile is not too healthy. Her problems appear to have commenced when she got married and had a family i. e. children. Her husband is also employed as a constable in CRPF. As we are informed, there are only two women Battalion in CRPF, one of which stationed at Delhi and the other at Ahmedabad. Depending upon the requirements platoons from these two battalions are posted at different places. As regards the regular Battalions i. e. the men, these are stationed at different places all over India and thus it becomes difficult to have husband and wife posted at the same place.

(3.) AS the petitioner grew in family i. e. had children, the additional burden of looking after the children fell on to her lap and in the absence of her husband it become difficult for her to retain her composure.