MADAN MOHAN SAHAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE writ petition was filed for direction to the respondents to fix and pay family pension, gratuity, G.P.F. and group insurance money together with the benefit of accidental death on duty of his eldest daughter Late Smt. Sindhu Bala, Gram Panchayat Supervisor at Koilwar Block in Ara district, who was murdered by her husband and in -laws in May, 1991 at Ara while she was on election duty in 1991 Parliamentary Election.

(2.) THE writ petition was disposed of vide order dated 21.1.2004 in terms of the direction given in the order dated 19.9.2003 passed in C.W.J.C. No. 7054 of 2003 and analogous cases with only modification that two paragraphs affidavit personally sworn by the concerned authority must be filed by 9th March, 2004 and this court further directed that the parties will be bound by the said direction and they should proceed with the matter accordingly. The Block Development Officer was respondent no.

(3.) AN affidavit has been filed on behalf of the petitioner for revival and initiating appropriate action against the erring officials pursuant to the liberty granted, vide said order dated 21.1.2004 read with the order passed in C.W.J.C. No. 7054 of 2003 alleging non -compliance of the said order.