SMT. MITHLESH KUMARI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed seeking directions for grant of benefit of ex-gratia grant and the amount under Group Insurance Policy on account of death while on duty of her husband Manohar Singh, belt No.395.

(2.) Heard learned counsel for both the sides and perused the material available on record.

(3.) Learned counsel for the petitioner submits that as per circular dated 11-11-2009 issued by the Director General of Police Rajasthan Jaipur the legal heirs of deceased Police Constables, who died while on duty, are entitled for several benefits including ex-gratia grant of Rs.10 lacs and an amount of Rs.2 lacs under Group Insurance Policy. In this case, the petitioner's husband Manohar Singh, Belt No.395 died while on duty. The cause of death has been shown to be heart attack, but it is apparent from the Rojnamcha Reports that he was compelled to perform hard duties and he was not allowed to take sufficient rest, therefore, he succumbed to death out of this immense stress. Thus his death cannot be termed as natural and the petitioner is entitled for the desired relief. He placed reliance on the judgment in the case of State of Rajasthan Vs. Raj Kanwar [2008(3) WLC (Raj) 265].