LONGRITILA Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) This is a case of one unfortunate widow whose son served the Country by guarding the borders and while doing so contracted a disease which took away his life.

(2.) Heard Mr. I. Imti Longchar, learned counsel for the petitioner and Mr. Z.N. Ngullie, learned CGC for the respondent Nos. 2, 3, 4 and 7. None appears on behalf of the respondent Nos. 1 and 8 in spite of the fact that earlier one Ms. Arepla Chang, learned counsel had appeared for the respondent No. 1 and, notice had been served to the respondent No.8.

(3.) The case of the petitioner as submitted by her learned counsel is as follows:-