SMT. SUSHMA CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Three tier elections for Panchayati Raj institutions were held in the year 2005. The date of voting was 08.10.2005. The votes were to be counted on 14.10.2005.

(2.) The Joint Secretary, Election Commission, has issued a letter dated 28.09.2005 to provide the insurance cover to the employees to be put on elections duty. Petitioner's husband was working as Home Guard bearing No.1225. He was also put on election duty, as is evident from Annexure No.1, dated 01.10.2005, at Sl. No.8.

(3.) Petitioner's husband died while discharging his duties on 07.10.2005. His body was sent for postmortem examination. According to postmortem report dated 07.10.2005, the cause of death could not be ascertained. Viscera was preserved.