SUMAN DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these appeals arise out of order dt. 10/9/2021 in CWP No.2978 of 2013 and so they are being decided by this common order.

(2.) The parties will be referred as per their array in the Writ petition.

(3.) The said Writ petition was filed by parents of one Vinod Kumar, who had worked in the CRPF and who died on 10/9/2012 after prolonged illness. Respondent No.4 in the writ petition is his wife and respondent no.6 is his minor daughter.