AKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the cases have been taken up together for the purpose of disposal as the parties are common and the issue is also common.

(3.) The petitioners of CWJC No. 23869 of 2019 are the minor children of late Manoj Kumar Dwivedi, who died in harness working as Assistant Teacher in Government Middle School, Baghi Agion in the district of Bhojpur on 17.02.2018. The petitioner of CWJC No. 24504 of 2019 is the second wife of the deceased employee. The mother of the petitioners of CWJC No. 23869 of 2019, passed away in the year 2004 and, thereafter, the petitioner of CWJC No. 24504 of 2019 married the deceased in the year 2006.