CHANDO DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is seeking quashing of the order passed by Director General of Police, Haryana on 7.10.2005, whereby her claim for the grant of Rs. 2.5 lacs as Ex-gratia Compassionate Financial Assistance (for short 'CFA'), was rejected.

(2.) Jaimal Singh, husband of the petitioner was serving the Haryana police as Assistant Sub Inspector and was posted at Ambala. He was due to superannuate on 30.5.2001. However, on 18.5.2001, said Jaimal Singh died. The petitioner then filed an application for appointment of her son on compassionate grounds. However, Inspector General of Police, Ambala Range returned the application on 28.4.2004 to the Superintendent of Police, Ambala with the objection that no case was made out for the appointment of her son on compassionate grounds and a new case be sent for payment of Rs. 2.5 Lacs as CFA. Thereafter, the petitioner filed an application on 4.10.2004 before the Superintendent of Police, Ambala for the grant of the aforementioned amount as CFA. The said application was then recommended by Superintendent of Police, Ambala and sent to Inspector General of Police, Ambala Range, who in turn vide his endorsement dated 1.12.2004 sent the case of the petitioner to the Director General of Police, Haryana with a request to grant CFA to the petitioner. The case was considered and filed as the application had been submitted by the petitioner on 4.10.2004 i.e. after a period of three years from the death of Jaimal Singh.

(3.) Learned counsel for the petitioner submitted that the petitioner is an illiterate lady. She did not know whether any compensation or compassionate appointment was to be given by the government on account of death of her husband. However, when her application for appointment of her son on compassionate grounds was rejected, she moved the application for the grant of CFA on 4.10.2004.