GHULAM QADIR Vs. STATE

JUDGEMENT

(1.) Petitioner Nos. 1 and 2 are parents of Late Mohammad Iqbal, who was Constable No. 1186/R in Jammu and Kashmir Police, whereas petitioner Nos. 3 to 6 are his sisters. Constable Mohammad Iqbal was killed allegedly by the militants while in action. The case of the petitioners is that they were wholly dependent upon the income of the deceased and therefore, are entitled to the pension, gratuity and other retiral benefits including Provident Fund, as petitioner Nos. 1 and 2 are old aged parents and petitioner Nos. 3 to 6 are school going sisters of the deceased, thus, dependent upon him. Petitioners claimed that they have applied for grant of ex-gratia amount of Rs. 6.00 Lakhs pension, gratuity and leave encashment but they have been denied the same by the respondents.

(2.) The main grounds of challenge are:-

(3.) Thus the main relief claimed in this petition is:-