- (1.) HEARD Shri Sanjeev Kumar Mishra, learned counsel for the petitioner and JC to Sr. SC -I, for the respondent State as also the counsel for the respondent Union of India.
(2.) COUNTER -affidavit has been filed on behalf of the respondents. The petitioner's claim in this writ application is for a direction to the respondent State to give / provide ex -gratia / special compensation amount to the petitioner on the ground that her husband, who was employed in the Central Armed Forces and deployed at Assam, had died on 23.3.2000 while discharging his duty for the service of nation. Petitioner has raised her claim on the basis of the State Government Resolution dated 15.6.2004 (Annexure -3) which was given effect from retrospective date i.e. from 15.11.2000 and under which, a scheme has been notified for providing welfare measure to the wife and dependants of the members of the Central Armed Forces who had lost their life in the service of nation while on duty.
(3.) AS it appears, admittedly, the petitioner's husband had died of malaria on 23.3.2000. The beneficial scheme, on the basis of which the petitioner has raised her claim, was notified on 15.6.2004, though with effect from 15.11.2000. Apparently, the cause of action, if any, had accrued to the petitioner on 23.3.2000, that is, much prior to the date of implementation of the welfare scheme.;