VIVEK KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for the following reliefs:-

(3.) The brief facts of the case as per the pleadings made are that the petitioner was appointed on the post of Constable/General Duty in Central Reserve Police Force on 1/6/2004. The petitioner's family comprised of his father, mother, wife, elder brother (and his family) and a younger sister. The earning members of the family were his father, elder brother and the petitioner. The father of the petitioner met with a fatal road accident which resulted in his death on 23/11/2013.