- (1.) The petitioner by way of this writ petition has prayed as under:- "Hence prayed that your Lordships may graciously be pleased to accept and allow this writ petition and further pleased to (i) modify the impugned order dated 17.3.2016 (Annexure-9), and (ii) further pleased to direct the respondents to release ex-gratia amount of Rs.20.00 lacs in terms of Rule 75 (2) (b) of the Rajasthan Civil Services (Pension) Rules, 1996 to the petitioner alongwith interest from the date of the death of the husband of the petitioner @ 9% per annum, and (iii) further pleased to direct the respondents to grant special pension award to the petitioner in terms of Rule 109 read with Rule 111 of the Rajasthan Civil Services(Pension) Rules, 1996 with interest on the arrears of pension @9% per annum, and (iv) further pleased to award cost of the petition in favour of the petitioner."
(2.) Learned counsel for the petitioner submits that the petitioner's husband was holding the post of Assistant Sub-Inspector and while undergoing Promotion Cadre Course (PCC) for which he had been sent by his superiors, suffered severe heart attack and expired. Learned counsel submits that the petitioner's husband died while on duty, she was entitled to receive ex-gratia amount of Rs. 20 lac as per Rule 75(2)(b) of the Rajasthan Pension Rules, 1996 (hereinafter referred to as "the Rules of 1996") as well as special pensionary award in terms of Rules 109, 110 and 111 of the Rules of 1996.
(3.) Learned counsel has relied upon the judgment passed by this court in the case of Smt. Rameshwari Devi Versus The State of Rajasthan and Others, SBCWP No.2072/2015 and connected writ petitions decided on 31.5.2017 to submit that the said issue has already been examined by this court. The judgment has been upheld by the Division Bench in SAW No. 1539/2017 decided on 27.11.2017.;