RANI SINGH Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel for the Appellant Sri R.J. Trivedi and Sri Mukund Tiwari for the State.

(2.) This special appeal challenges the order dated 1.3.2011 passed by the learned Single Judge, dismissing the writ petition preferred by the Appellant, Smt. Rani Singh, who is the widow of Constable Raj Kumar Singh.

(3.) In short, the facts of the case are that Constable Raj Kumar Singh while posted in P.A.C. was placed under suspension vide order dated 7.5.1997 for the reason of a criminal case being lodged against him being Case Crime No. 280/97 under Sections 452, 354 and 506 Indian Penal Code.