REHMAT JAN Vs. STATE

JUDGEMENT

(1.) WRIT petition has been filed, praying for direction to the respondents to release the amount of Rs. 1.25 lacs in favour of the petitioner and quash the impugned order No. Home 318 (Relief) 98 dated 18.8.1998.

(2.) MAIN submissions taken in the writ petition are that the husband of the petitioner a constable in the police department died, while on duty on 2 -10 -1992 by bullet injury fired accidentally by another constable of the same department.

(3.) THE main grievance of the petitioner is that being poor and unable to maintain the two minor children of the deceased, without any source of livelihood, the amount of compensation of Rs. 5000/ - is too meager to sustain the liability left by the deceased. On these grounds, it is submitted that ex -gratia relief, which is permitted to others on death caused by militancy related violence, may also be granted on same analogy to the petitioner.