RENU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have filed the instant application for the following reliefs:

(3.) The case of the petitioner in brief is that one Baliram Singh who was working as a constable and posted in the Rohtas District Police Force at police station Tilauthu died in service on 11/8/2002 while conducting an operation against MCC activists in the district of Rohtas. The petitioner no. 1 who happens to be the wife to the deceased filed an application for appointment of her son on compassionate ground. It is the case of the petitioner that in response to the application filed in the year 2002, the petitioner no. 1 received a reply in the year 2005 asking for some documents. Inspite of the petitioner having provided those documents and having filed the application within the stipulated time of five years, no positive response was received from the respondents nor was the petitioner's son appointed on compassionate ground. Hence the instant writ application for the reliefs prayed for as stated herein above.