SANJU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner is the widow of one Sri Baldev Yadav, who was holding the post of a Peon, a class IV post, under Minor Water Resources Department, Government of Bihar till he went missing on 27.11.2012. Information was given by the petitioner to the authorities including the Thana on 1.12.2012. Nothing has been heard about Baldeo Yadav so far nor did steps taken by the respondent State authorities or the police authorities yield any result with regard to whereabouts of the missing employee.

(2.) Patna High Court CWJC No.10263 of 2014 dt.21 -12 -2015 The Court can very well appreciate the distress which the family is going through not only mentally and psychologically but even financially because the sole bread earner is not there for the last three years.

(3.) For instances of such kind the Department of Personnel and Administrative Reforms, Government of Bihar issued a letter no.7146 dated 31st of October, 2008 making provision for grant of compassionate appointment for missing class III and IV employees under similar circumstances. The reasons for issuing of such a letter, which is Annexure - 20, has also been talked about in the body of the letter which emerges after judicial direction on this issue in yet another writ application.