RENUKA RANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging order dated 6.8.2002 passed by the Secretary, Personnel and Administrative Reforms Department, Government of Bihar (respondent no. 3) by which the claim of the petitioner for service/retiral benefits of her husband Chandra Mauli Mishra and for appointment on compassionate ground had been rejected and also for directing the respondents authorities to pay all the legal and consequential dues with compound interest and cost to the petitioner.

(2.) A further relief has been sought vide I.A. No. 6640 of 2008 by the petitioner challenging order dated 27.7.2002 (Annexure-12) passed by the Deputy Secretary, Personnel and Administrative Reforms Department, Government of Bihar by which the husband of the petitioner had been sought to be dismissed from his service without considering the facts and circumstances of the case and even the order of this court dated 8.2.2002 (Annexure-9) passed in C.W.J.C. No. 1544 of 2002 by which the husband of the petitioner was declared as dead due to his being traceless from 7.5.1994 in view of Section 108 of the Evidence Act.

(3.) The claim of the petitioner is that she is the wife of Chandra Mauli Mishra, who was initially appointed as Stenographer in the Department of Information and Public Relation and thereafter he was promoted as Personal Assistant in the Personnel and Administrative Reforms Department, Government of Bihar but while he was deputed as Personal Assistant to the Special Secretary of Vigilance Department (Cabinet), Government of Bihar, Patna he went to his office on 7.5.1994 from his residence but did not return home and became traceless since then.