REGENT COMPUTRONICS PVT. LTD.

Dharam Shila Kuer Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF HARYANA V/S. JAGE RAM [REFERRED TO]
STATE OF WEST BENGAL HABIB MOHAMMAD STATE OF HYDERABAD STATE OF MYSORE VS. ANWAR ALI SARKAR:ANWAR ALI SARKAR [REFERRED TO]
S C JAISINGHANI C K TIKKU MOHAN CHANDRA JOSHI VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. NALLA RAJA REDDY [REFERRED TO]
SATWANT SINGH SAWHNEY ASSISTANT OM PRAKASH KAPUR VS. D RAMARATHNAM PASSPORT OFFICER NEW DELHI:CHIEF PASSPORT OFFICER NEW DELHI [REFERRED TO]
RASHBIHARI PANDA VS. STATE OF ORISSA [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
CHINTA LINGAM GUGGILA RAMAIAH VS. GOVERNMENT OF INDIA:THE UNION OF INDIA [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SUMAN GUPTA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SUDHIR CHANDRA SARKAR VS. TATA IRON AND STEEL COMPANY LIMITED [REFERRED TO]
SURENDRA KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED TO]
CHENCHU RAMI REDDY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
P N DUDA VS. P SHIV SHANKER [REFERRED TO]
ROOP CHAND ADLAKHA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED TO]
SUKUMAR MUKHERJEE SYED ABDUL MEMON SAIBAL GUPTA RAM KISHAN DUTTA ROY HEALTH SERVICES ASSOCIATION VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF RAJASTHAN VS. SEVANIVATRA KARAMCHARI HITKARI SAMITI [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. RAM LUBHAYA BAGGA [REFERRED TO]
KISHAN PRAKASH SHARMA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) DEATH is known as the great leveller and equaliser. But the petitioner in this case makes the allegation that the State Government treats unequally the dependents of persons killed in terrorist extremist/caste related attacks and in grant ing compensation discriminates among the dependents of those killed in different episodes on grounds of caste, political affiliations and such other considerations.

(2.) THE petitioner is the widow of Jangar Dhari Rai of village Narhi under Sahar P.S. in the district of Bhojpur. Her husband, along with eight others, was killed when, according to the case of the petitioner, a group of activists of C.P.I. (M.L.) attacked the village on 5.5.1996 at about 3 P.M.The details concerning the occurrence were stated in two F.I.Rs. giving rise to Sahat RS. Case Nos. 59 and 60 of 1996. The F.I.R. of case No. 59 of 1996 is at Annexure 1 to the writ petition from which it appears that this case was instituted on the basis of the fard -e -beyan of Sheoji Rai who is a cousin (Chachera Bhai) of the deceased Jangal Dhari Rai. In his fard -e -bayan Sheoji Rai stated that the Narhi occurrence was what may be described as 'avenge killing ' by the activists of C.P.I. (M.L.); on 22.4.96, five persons belonging to C.P.I. (M.L.) were killed by some persons in village Naunar and it was in order to avenge the Naunar killings that the activists of C.P.I. (M.L.) attacked village Narhi and killed nine persons.

(3.) THIS writ petition was filed on 2.7.1997 and till that time nothing was paid to the petitioner as compensation for the killing of her husband. In the writ petition following instances were cited in which dependents of persons killed in similar carnages were granted large sums and/ or Government employment as compensation for the killing of a member of the family :

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DHARAM SHILA KUER Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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