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:

(2.) The Tribunal by Ext.P3 order dated 21.02.2017 set aside the order of rejection of her application for employment assistance and directed the Government to reconsider her application and to provide employment assistance in accordance with Annexure-A4 Government Order dated 29.04.2002. The said verdict is under challenge before this Court.

(3.) We have considered the rival contentions and also perused the impugned order and the materials on record.