JURI BAISHYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, the learned counsel for the writ petitioners. Also heard Mr. D.C. Borah, the learned Central Government Counsel who appears for the respondent Nos. 1 to 5 in WP(C) No. 6683/2015 and Ms. A. Dass, the learned Central Government Counsel appearing for respondent Nos. 1 to 4 in WP(C) No. 6674/2015. Mr. G. Choudhury, the learned counsel appears for the private respondent in both the cases.

(2.) The 2 (two) writ petitions are taken up for disposal together since the issues involved are the same.

(3.) The facts of the case in brief is that the private respondent got married to one Shri. Upen Baishya as per Hindu rites on 16.02.2009. Out of their wedlock one son Master Hritam Baishya was born to them on 14.04.2011. Shri. Upen Baishya was appointed under the General Reserve Engineer Force (GREF) as vehicle mechanic in the month of March, 2000 with his service No. as G.S.- 181404P and was working under the respondent No. 4. Unfortunately, he died in harness on 06.09.2015 due to renal failure leaving behind his wife and his young son Master Hritam Baishya. Late Upen Baishya is also survived by his father Shri Mohidhar and his mother Smti. Subala Baishya besides his sister Miss. Juri Baishya. His sister is the writ petitioner in and his parents are the petitioners in WP(C) 6683/2015.