SHEODESH SINGH Vs. UNION OF INDIA, THROUGH DIRECTORATE GENERAL, DR. DIRECTORATE GENERAL OF POLICE (WELFARE), OFFICE COMMANDANT, 160 BATTALION AND GENERAL MANAGER, ICICI LOMBERD

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for payment of insurance amount due upon respondent no. 4 and also for direction upon the respondents for disclosure of additional benefits of the petitioner and its subsequent payment and further for direction upon the concerned respondents to provide compassionate appointment to one of the sons of the petitioner immediately.

(2.) The facts, as disclosed in the writ application, in a nutshell is that the petitioner joined as Constable on 15.01.1968. While continuing as such, on 22.05.2006 in Fatehkadal (Sri Nagar), he was directed to do patrolling duty in view of the visit of Honourable Prime Minister of India. During such duty, suddenly there was a attack from the terrorist, in which, petitioner's right leg was badly injured and for better treatment he was transferred from Sri Nagar to AIIMS, Delhi. In the meantime, he was superannuated on 31.10.2006 and after superannuation he was compelled to leave the Base Hospital. Being aggrieved, the petitioner submitted representation (Annexure 1) before the respondents for taking action regarding emoluments and insurance payments and also for benefits of compassionate appointment to the dependent of the petitioner. It has further been averred that insurance claim of the petitioner was denied on the ground of stale claim.

(3.) Being aggrieved, the petitioner approached this Court under Art. 226 of the Constitution of India for redressal of his grievances.