SUSHEELA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner's husband, Late Shri Rajesh Kumar Mali, was a nursing officer engaged on contractual basis through M/s. Bedi and Bedi Associates in rendering duty in Intensive Care Unit (ICU) of Covid patients at All India Institute of Medical Sciences (AIIMS), Jodhpur w.e.f. 13/12/2016; and thus being in such engagement, he used to come in direct contact with the Covid-19 patients, whereafter he died due to heart attack, on 6/4/2021; and the Death Certificate dtd. 23/4/2021 was issued by the AIIMS, Jodhpur and the death summary of the deceased was prepared on 17/5/2021 by the AIIMS, Jodhpur.

(3.) Learned counsel for the petitioner submitted that the deceased-husband of the petitioner was discharging his duties, as per the roster assigned for nursing officers by the AIIMS, Jodhpur for month of March-April 2021, and he discharged such duties till the date of his death i.e. 6/4/2021, and death certificate of the petitioner's husband also fortifies his working status on date of death i.e. 6/4/2021.