PUSPA GURANG Vs. JOINT ASSISTANT DIRECTOR

JUDGEMENT

(1.) THIS is a very unfortunate case indeed. The facts of the case shock the judicial conscience of this Court. Petitioner Smt. Puspa Gurang, wife of Late Chhatra Bahadur Gurang, has filed this writ application seeking the following reliefs :

(2.) IT is stated in details in the writ petition that the petitioner, a victim household wife, was solely dependent on her husband Chhatra Bahadur Gurang, a commissioned Sepoy who was working in the 30th Battalion, C.R.P.F., at Imphal in Manipur under the opposite parties. Chhatra Bahadur Gurang had a long service career and he had been transferred to Orissa Unit and had been stationed at Bhubaneswar since 1986. He was however transferred to Imphal in July, 1988 but the petitioner and her two school going daughters remained at Bhubaneswar as it was not possible for the petitioner's husband to take them to Imphal.

(3.) IT transpires that the area where the petitioner's husband had been deployed was full of extremists and he was not traceable from the operation site. Without any co -operation of the opposite parties to trace out the petitioner's husband, for the sake of her survival the petitioner had to approach the authorities of her husband at Bhubaneswar and with humiliation had to work as a part -time Safai Karmachari under them at Bhubaneswar. A copy of the letter of appointment of the petitioner is Annexure -3 to the writ petition.