STATE OF HARYANA Vs. SMT. VEENANAND KISHORE

JUDGEMENT

(1.) VEENA Nand Kishore Plaintiff filed a suit for a declaration to the effect that decision of Defendant No. 2 communicated, - -vide letter dated 15th November, 1995 was illegal, arbitrary, unjust, discriminatory and therefore, not binding on her rights.

(2.) THE Plaintiff filed the suit on the averments that she was married to Nand Kishore who was lastly posted as Lt. Col. in the Indian Army and lost his life on 13th June, 1982 in an accident and, thus, she became a widow in the prime of her life and came to reside at Faridabad and took up a job of a teacher in Apeejay School, Faridabad.

(3.) THE Central as well State Governments took up a joint venture to provide relief and rehabilitation to the widows and dependents of the ex -servicemen who die on duty and for that purpose, the Director General, Resettlement, Ministry of Defence, Government has set up Kandriya Sainik Board which works under the direct control and supervision of the Ministry of Defence and that the State Government has constituted Boards known as Rajya Sainik Board at the State level and Zila Sainik Board at the District level.