SUNITA BAI SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking following reliefs:

(2.) It is submitted by counsel for petitioner that husband of petitioner has died on account of electrocution. The petitioner filed an application for grant of compensation under Mukhyamantri Jan Kalyan (Sambal) Yojna, 2018. By order dtd. 22/2/2024, the said application has been rejected on the ground that the age of deceased husband of petitioner was 64 years. It is submitted by counsel for petitioner that a Coordinate Bench of this Court in the case of Narmadi Prasad Vs. State of Madhya Pradesh and Others decided on 9/7/2024 in W.P. No.21501/2023 had held that as per the scheme, the age of deceased is to be ascertained on the basis of date of birth mentioned in Aadhar Card and therefore, order rejecting the claim was set aside and the matter was remanded back to reconsider the case on the basis of age mentioned in Aadhar Card. It is submitted that since in the present case also, the claim has been rejected on the ground that age of the deceased was more than 64 years and the date of birth mentioned in the Aadhar Card cannot be considered, therefore, the order under challenge is vulnerable in the light of order passed by Coordinate Bench of this Court in the case of Narmadi Prasad (supra).

(3.) Per contra, it is submitted by counsel for the State that Aadhar Card is not the document of date of birth.