LINIMOL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is the wife of the deceased Anil A, who was employed as Constable General duty in the 85th Battalion (Bn) of Central Reserve Police Force (CPRF)deployed at Naxal infested area in Bijapur, Chhattisgarh

(2.) The late Anil A, was selected in the year 2004. While posted at Bijapur, he died on 24/3/2016 as he fell into a water tank and drowned. The petitioner was granted a family pension at the enhanced rate of Rs.15,700.00 per month for the period from 25/03/2016 to 24/03/2026, and thereafter, at normal rate of Rs.9,420.00 from 25/3/2026 till her date of death or remarriage, whichever is earlier vide the order dtd. 27/7/2017 issued by the 3rd respondent, the Pay and Accounts Officer Central Pension Accounting Office, Ministry of Finance, Government of India.

(3.) The petitioner was also given Ex-gratia compensation of Rs.10.00 lakhs and Rs.8.00 Lakhs as Risk Fund Final Payment and Rs.2,50,000.00 each to the parents of the deceased vide the order dtd. 17/9/2016. Besides the aforesaid amounts, the petitioner and her mother-in-law were given gratuity of Rs.6,22,952.00.