RANJU DEVI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The present petition has been filed by the widow of late Assistant Sub Inspector („ASI?) (Ministerial) Shri Rakesh Kumar who served in the Central Reserve Police Force („CRPF?). He died in a motor accident while on Casual Leave for one day on 16th February 2015. The prayer in the present petition is for a direction to the Respondents to grant the Petitioner Extra Ordinary Family Pension and Ex-Gratia lump-sum compensation.

(2.) The facts of the case are set out in the findings of the „Court of Inquiry? („COI?) which had assembled between 28th February and 3rd March 2015 after visiting the place of incident.

(3.) The late ASI Rakesh Kumar was initially attached with the J and K Zone Hqr. CRPF. He was taken on the paper strength of Group Centre CRPF, Srinagar with effect from 10th September 2014 and physically attached with the J and K Zone Hqr., CRPF Jammu. He was granted one days? Casual Leave on 16th February 2015 with permission to avail 15th February 2015 (as Sunday) and 17th February 2015 being a Government holiday.