SHABIHUL HASNAIN,J. - (1.) Heard Sri Ajay Rajendra, learned counsel for the petitioner and Sri R. K. Rai, leaned counsel for the respondents.
(2.) By means of this writ petition the petitioner has come up before this Court with the following prayers: "(i) to issue a writ order or direction in the nature of certiorari quashing the impugned order dated 05.09.2012 passed by the Central Administrative Tribunal Allahabad in Original Application No. 216 of 2012 Smt.Kamlesh v. Union of India and others and order dated 23.12.2011 passed by respondent No. 3 rejecting the claim of the petitioner for Extraordinary Pension on account of untimely death of her husband in Parliament Election duty (Anneuxre No. 1 and 2) to the writ petition. (ii) to issue a writ order or direction in the nature of mandamus directing the respondent No. 3 to pay Extraordinary Pension to the petitioner. (iii) to issue any other order or direction to the respondents to which this Hon'ble Court may deem fit under the circumstances of the case. (iv) award cost of the writ petition."
(3.) The petition has been filed for challenging the order of the Tribunal on various grounds. One of the ground is to the effect that Tribunal has taken into consideration the risk factor involving in the election duty specifically at polling area, which is communally hit and there was an acute pressure, stress and high risk to person's life, safety and security of polling materials, electronics machines, ballot papers etc. Presence of political muscle men on the Polling Station are direct threat to life etc. are adopted by the supporters of rival candidates and dirty party politics.;