Smt. Raju Devi vs The State Of Rajasthan
2021 Latest Caselaw 10408 Raj

(1 of 1) [CW-6052/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6052/2021

Smt. Raju Devi

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Sushil Solanki

JUSTICE DINESH MEHTA

Order

08/07/2021

1. The husband of the petitioner died his natural death due to

heart attack, though of course while in training.

2. This Court is of the prima facie view that petitioner's wife is

neither entitled for special pension nor ex-gracia grant, as her

husband has died a natural death, however, in light of judgment in

the case of Mst. Papu Devi W/o Shankerlal Vs. State of Rajasthan

& Ors reported in 2009 (2) WLC 158 and the Division Bench

judgment (which though refers to earlier rules) in the case of

Savita Yadav Vs. State, decided on 11.01.1990 in DB Civil Writ

Petition No.1668/1987, let notices be issued to the respondents,

returnable within six weeks.

(DINESH MEHTA),J 69-A.Arora/-

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