SARASWATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the compensation for the murder of the husband of the petitioner has not yet been paid by the respondents. Only argument canvassed by the petitioner is for compensation for murder.

(2.) Learned counsel for the respondents submitted that there is no legal vested right in the petitioner to get compensation and the learned counsel for the petitioner is unable to read any law, rules, regulations, policies or Act, under which the petitioner is entitled for compensation.

(3.) Having heard learned counsel for the petitioner and even though, I have raised thrice the query that under which law, rules, regulations, policies, or Act, the petitioner is entitled for compensation, learned counsel for the petitioner has miserably failed to point out any provision of law, rules, regulations, policies or Act, under which the petitioner is entitled for compensation.