SAMDA DEVI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) HEARD the learned counsel for the parties and perused the material placed on record.

(2.) The petitioner's husband, Late Shri Tara Chand, who was working with the respondents as a Constable and who is said to have expired due to the injuries sustained in an accident upon the vehicle he was traveling, in the escort duty of the Chief Minister, met with an accident.

(3.) THE grievance of the petitioner in this writ petition is that after the demise of her husband, she has been receiving only the normal family pension but has not been allowed special pension as per the provisions contained in Chapter XXIII -B of the Rajasthan Service Rules, 1951 ('RSR') dealing with "Special Pensionary Awards"; and the respondents have not paid attention to her grievance despite several representations.