MOSMAT VIMLA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the counsel for the petitioner, the Union of India, the State as well as the Station Election Commission (for short 'the Commission').

(2.) The husband of the petitioner was engaged by the respondent-Commission in the Panchayat election held in the State of Bihar in the year 2011. Her husband was the driver of one of the vehicles requisitioned by the Commission or its officers. The vehicle became the target of the extremist attack (landmine blast) by a group of extremists called Maoist in which he lost his life. The respondent paid a sum of Rs. 25,000.00 to the family of the deceased as help/assistance and subsequently a sum of Rs. one lakh was also sanctioned and paid to the deceased's family on 05.10.2012.

(3.) The contention of the petitioner is that she is entitled to payment of a sum of Rs. three lakh. In this connection, she has relied on Annexure-A to the counter affidavit filed on behalf of respondent no.9.