NEELA DEVI RAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The application for stay of operation of the judgment delivered by the learned Single Judge dated June 14, 1993, as well as the connected appeal are taken up for hearing by consent of parties.

(2.) This appeal arises out of an order of summary rejection of the writ petition filed by Sm. Neela Devi Rai and Ors., widow and minor daughters of late constable C/784 Brij Bahadur Rai of village and P.O. Harpur, dist. Bhojpur in the State of Bihar.

(3.) The learned Single Judge dismissed the writ petition, as according to His lordship, the Petitioners being the widow and minor daughters of constable late Brij Bahadur Rai had no locus standi to move the writ petition before this Court.