SULOCHANA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed by the wife of late Shri Balbir Singh seeking Ex gratia Pension on account of her husband having died while on duty.

(2.) Late Sh. Balbir Sigh was working as Forester (Regional Forest Officer) and was posted under the office of respondent No.4 - The Dy. Conservator of Forest, Indira Gandhi Nahar Pariyojana, Stage-II, Bikaner. He died in a road accident at the time when he was on routine round of the forest area. The FIR dated 13.09.2011 speaks for itself. Even the certificate Annexure 2 has been issued by the Dy. Conservator of Forest, Indira Gandhi Nahar Pariyojna, Stage -II, Bikaner. The petitioner was granted the family pension and the benefits of Gratuity but was denied the benefits of Ex-gratia Pension.

(3.) The case of the petitioner was forwarded to the concerned authorities under Rule 75 and 76 of the Rajasthan Civil Services (Pension) Rules, 1996 in the prescribed proforma along with all requisite documents i.e. Certificate as well as the relevant Forms as the husband of the petitioner died while in service. The case of the petitioner was rejected vide order dated 30.06.2014 stating that after examination, the case in hand was not found fit for ExGratia Pension under Rule 75(i) and (ii) of the Rules of 1996.