PADMAWATI BORO Vs. UNION OF INDIA

JUDGEMENT

(1.) Two unfortunate women claiming to be the widows of Late Prasanna Boro is before this Court by way of this writ petition.

(2.) The grievance raised in the writ petition is that the authorities in the CRPF have not been released death-cum-retirement gratuity (DCRG), leave encashment and family pension with regard to the services rendered by their husband Prasanna Boro.

(3.) The case of the petitioners is that disciplinary proceeding was initiated against their husband who had gone missing and remains untraced for more than seven years. The said disciplinary proceeding was conducted ex-parte and culminated in an order of dismissal from service. The aforesaid order is acting as an impediment for grant of post retirement benefits which otherwise the petitioner would have been entitled to.