(1.) The matter was heard and dismissed in the open Court on 23.02.2021 with the observations that the reasons would follow. The following is the basis for the order of dismissal. 1. The petitioner is the brother of the deceased-Deepak Sharma, who died in harness while he was serving as a Constable in the police service whereas, private respondent No. 9 is the wife of the deceased.
(2.) It appears that both the petitioner and private respondent No. 9 have applied for a Dependent Certificate with a view to make themselves eligible for appointment under SRO-43.
(3.) In the present case, the petitioner seeks to block the consideration of private respondent No. 9 on the ground that the deceased Deepak Sharma had fallen apart from the said respondent on account of her infidelity and, therefore, was forced to commit suicide on that account.