PREM KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that the claim of the petitioner for the grant of benefit under the instructions dated 27.11.2014 (Annexure P-1), providing ex-gratia compassionate financial assistance, has been rejected in an arbitrary manner.

(2.) The facts as stated in the writ petition are that the petitioner's husband namely Sh. Rajiv Mehta was appointed as a Member of District Consumer Disputes Redressal Forum by the Government of Haryana vide order dated 31.07.2015. While the husband of the petitioner was performing the duties as the Member of District Consumer Disputes Redressal Forum, he unfortunately died on 27.09.2016. After the death of her husband, petitioner raised a claim for the grant of benefit of ex-gratia compassionate financial assistance under the policy dated 27.11.2014 (Annexure P-1) vide which the Government of Haryana had decided to provide ex-gratia compassionate financial assistance to the family of the deceased persons, who were employed in the Government Department, Boards, Corporation/Public undertaking under the Government of Haryana whether on adhoc basis, daily wage basis or contract basis including the persons working on contract basis through service provider.

(3.) The said claim of the petitioner has been declined by the respondents vide order dated 25.07.2017 (annexure P-5) on the ground that the case of the petitioner is not covered under the Government policy dated 27.11.2014 (though wrongly mentioned as 22.11.2017 in the impugned order). The said order dated 25.07.2017 (Annexure P-5) is under challenge in the present writ petition.