INDIRA SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . Record persued. Petitioner's late husband, while he was on duty, prevented a bus being abducted by dacoits and saved life of bus passengers at the cost of sacrificing of his own. Instead of honouring him, the Department has even failed to pay the retiral dues and only part payment of retiral dues have been made so far. petitioner's husband died on 27.10.1997. The deceased Raj Kumar Sharma suffered injury on the back bone by bullet. He was given help of Rs. 10,000/ by the State of Madhya Pradesh.

(2.) LEARNED counsel for respondent Corporation submits that at present the financial position of the aforesaid Corporation is not good, as such, it is not in a position to make payment at once to all the retired employees. Considering the similar situation in the Main Seat at Jabalpur, orders have been passed by this Court granting facility of instalments to the respondent Corporation to make the payment of retiral/service dues.

(3.) IT is a fit case where considering the facts and circumstances of the case to issue a direction to the effect that the respondent Coiporation should consider the case of the petitioner on the ground of compassionate appointment. The sacrifice made by the late husband of the petitioner should not go in vain and some help has to be given to his family members.