KANTA DEVI Vs. STATE OF J&K

JUDGEMENT

(1.) Harbans Lal, a Head Constable in the Police Department of the State Government, lost his life in an encounter with Militants at Police Post Supwal-Samba. The petitioner, his widow, was paid Rs. 2 lac as ex-gratia relief.

(2.) Claiming benefit of Government Order No. 805-GAD of 1999 dated 15.07.1999 in terms whereof Rs. 5 lac was payable as ex-gratia relief to the next of kin of the members of the Security Forces, killed in Operations, who were permanent residents of the State, the petitioner approached the respondents seeking payment of remaining amount of ex-gratia relief in terms of the Government Order.

(3.) Her Claim was not entertained by the respondents proceeding on the premise that Government Order No. 805- GAD of 1999 dated 15.07.1999 would not apply to Police