RAJWINDER KAUR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Sukhpal Singh, the husband of the petitioner was working as a Constable in the Central Reserve Police Force (in short 'CRPF'). He died in a road accident on 27.8.2012 at Sunam, District Sangrur. It comes out that after the death of Sukhpal Singh, a civil litigation was broke out between the petitioner and her mother-in-law (respondent No. 7 herein), namely, Gurmail Kaur regarding the payment of service benefits of Sukhpal Singh. A civil suit was filed and has not been finally decided yet. It further comes out that the other son of Gurmail Kaur, mother-in-law of the petitioner, filed a criminal complaint against the petitioner under Section 302 before the learned Sub Divisional Judicial Magistrate, Sunam, levelling allegations of murder of her son. It comes out that all the pensionary benefits have been released to the petitioner. The only prayer survives for consideration of her request for appointment on compassionate ground.

(2.) The official respondents No. 1 to 6, in the reply, have not denied the death of Sukhpal Singh. It is mentioned that a criminal complaint under Section 302 read with Section 34 IPC is pending against the petitioner in the Court of the learned Sub Divisional Judicial Magistrate, Sunam. The petitioner has also filed a criminal complaint under Sections 406, 498-A read with Section 120-B IPC, which is pending before the Sub Divisional Judicial Magistrate, Moonak. Regarding the pensionary benefits, it has been stated that these have been released in accordance with the rules. I have heard the learned counsel for the petitioner, the learned counsel for respondents No. 1 to 6, the learned counsel for respondent No. 7 and have also carefully gone through the file.

(3.) It is conceded by the parties that the complaint filed by the petitioner under Sections 406, 498-A read with Section 120-B IPC has since been dismissed. However, the criminal complaint filed under Section 302 read with Section 34 IPC is still pending and summoning order has not been passed so far. It was further stated by respondent No. 7 that as per their information, the petitioner is working as a teacher in the Government Girls School, Sunam, being qualified PGT. However, there is no document in this regard on file.