- (1.) Both these appeals are arising out of a common judgment dated 20.11.2017 passed by learned Single Judge in S.B. Civil Writ Petition No.9864/2016 (Smt. Meera Kunwar Vs. State of Rajasthan & Ors.), and therefore, they have been heard together and are being decided by this common judgment.
(2.) These special appeals have been preferred by the State as well as writ petitioner claiming the following reliefs: Appeal No.988/2019: "(i) It is humbly prayed that the impugned order dated 20.11.2017 passed by this Hon'ble High Court may kindly quashed in totality; (ii) That by an appropriate writ, order or direction, the writ petition bearing S.B. C.W. Petition No.9864/2016 may kind be dismissed. (iii) Any other relief to which the appellant is entitled, may be granted in his favour. (iv) The DB Appeal may be allowed with costs." Appeal No.1527/2018: "It is, therefore, prayed that this Appeal may very kindly be allowed and writ petition may kindly be allowed and respondents may kindly be directed to pay arrears of special pension award from the date of death of husband constable dying on duty till date of payment with interest and impugned order dated 20.11.2017 may very kindly be set aside with costs."
(3.) Brief facts of this case, as noticed by this Court, are that Smt. Meera Kunwar, appellant/writ petitioner in Appeal No.988/2019 is the widow of Late Panna Singh, who served the respondents as Constable. Appellant/writ petitioner Smt. Meera Kunwar is seeking special pension, as her husband died while on duty, after serving as Constable in the respondent/Department from 10.08.1979 to 01.12.1992. Late husband of widow Smt. Meera Kunwar was serving as Constable in the Traffic Branch and was going for serving a warrant, when he met with an accident and succumbed to the injuries on 01.12.1992.;