PARAMJIT KAUR Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Facts as they emerge from the record of this case are that late Charan Singh, husband of the Petitioner joined Indian Army and was enrolled on 14.5.1979. He died while on duty on 2nd April, 1996. At the time of death, deceased was holding the rank of Nk/MT. Petitioner has been granted admissible pension in accordance with Pension Regulations. On this factual matrix, parties are not at variance.

(2.) Petitioner has filed this writ petition seeking following reliefs:

(3.) It is further admitted case of the parties that deceased husband of the Petitioner had gone on annual leave between 25.12.1995 and 2.2.1996. While on leave, he met with an accident. He was admitted at Military Hospital, Dehradun for treatment due to this accident. After having fully recovered, he was discharged on 23.1.1996 from the hospital. Since he was physically fit and his annual leave was coming to an end, he joined back his unit and resumed his duty. While on duty, on 1.4.1996, Charan Singh fell ill and was admitted to Base Hospital, C/O 56 APO. He passed away on 2.4.1995. Petitioner is getting admissible pension as widow of deceased Charan Singh.