STATE OF JHARKHAND Vs. SHIV KARAMPAL SAHU

JUDGEMENT

(1.) Leave granted.

(2.) Interpretation and/or application of two circulars; one dated 21.9.1987, and the other dated 9.8.2000 relating to grant of monetory compensation and/or appointment on compassionate ground falls for consideration in this appeal which arises out of a judgment and order dated 28.10.2005 passed by a Division Bench of the High Court of Jharkhand at Ranchi allowing a writ petition filed by the respondent herein seeking for appropriate direction to the appellant to provide appointment on compassionate ground as per the Scheme framed by the Government.

(3.) The State of Bihar keeping in view a large number of casualties which have been taking place at the hands of naxalties and/or extremists took a policy decision to grant monetary compensation to the victims of the incidents of terrorist/virulent/communal confrontations/violence relating to the Election/Joint murders by way of ex-gratia payment. The said decision was taken keeping in view a judgment of the High Court of Patna relating to grant of ex-gratia payment to the dependents of the persons/injured in the terrorist incidents which had taken place at Arbal Police Station in the District of Gaya and further in view of the fact that similar incidents had taken place within Madanpur Police Station Baghoura and Dalelchuk villages of District Aurangabad in terms whereof in case of death, a sum of Rs. 20,000/- was to be paid to the dependents of each deceased and in case of permanent disability a sum of Rs. 5,000/-, and in case of serious injury Rs. 500/- to Rs. 1000/- was to be paid.