KELO DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM No.1691 of 2013 Application is allowed as prayed for. Annexure P10 is taken on record.

(2.) CM disposed of. CWP No.5593 of 2011

(3.) The petitioner, who is the widow of late Shamsher Singh, has filed the instant writ petition impugning the action of the respondent-Department in declining her claim for ex-gratia assistance under the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006 (hereinafter to be referred to as '2006 Rules').