STATE OF KERALA Vs. SINDHU C.P.

JUDGEMENT

(1.) A young widow of a Military personnel, Sri.Shijeesh V.K., who died while serving the Indian Army as a Havildar, has approached the Department/Government under compassionate employment scheme in State service as the dependent of a defence personnel, but unfortunately her request was rejected holding that his death was while serving in a peace area. Feeling aggrieved by the rejection of her claim, she approached the Tribunal seeking the following reliefs: