BAIJAYANTI BORDOLOI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Mr. R. M. Choudhury, learned counsel for the petitioner and Mr. G. Pegu, learned Central Government Counsel, for the respondents.

(2.) Since the two writ petitions are inter-related, those were heard together and are being disposed of by this common order.

(3.) Petitioner is the widow of Late Samet Chandra Bordoloi who was a Havildar in the 10th Assam Rifles.