SMT. USHA DEVI Vs. STATE OF U.P.,

JUDGEMENT

(1.) The petitioner has instituted this writ proceeding for issuance of a writ of certiorari quashing the order dated 26th March, 2002 issued by the third respondent whereby the petitioner's claim for extraordinary pension has been rejected.

(2.) A brief reference to the factual aspects would suffice.

(3.) The petitioner's husband late Ram Das Kanaujia was a Constable in Civil Police. At the relevant point of time, he was posted at Police Station Chinhat, District Lucknow. On 27th Dec., 1993 he moved an application for sanction of leave for three days for 28, 29 and 30th Dec., 1993. He was supposed to join his duties in the forenoon of 31st Dec., 1993. It is stated that an official accommodation was allotted to the petitioner's husband within the campus of Police Station Gurumba, District Lucknow. On 31st Dec., 1993 in the morning the petitioner's husband moved from his official residence to his place of posting at Police Station Chinhat, where he resumed his duties. On the same day i.e. 31st Dec., 1993 in the evening, while on his official duty, he met an accident and was seriously injured. Later, he succumbed to his injuries on the same day in King George Medical College, Lucknow.