MAROON KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are two petitioners before this Court, one is the wife and the other is son. They have jointly moved the High Court for a direction upon the respondent State authorities to appoint petitioner no.

(2.) Md. Guddu on compassionate ground since the husband of petitioner no. 1 Asghar Ali died in harness while working as a Nalkoop Khalasi in P.H.E.D. Department, Government of Bihar, Patna. 2. There cannot be any dispute that the husband of petitioner no. 1 was working as a work charge employee and his services never came to be regularised. However, petitioner no. 1 had earlier moved the High Court for payment of pension etc. in a writ application which was decided in her favour with a direction upon the State that looking at 19 years of services rendered by the husband of petitioner no. 1 and for the reasons indicated in the order contained in annexure -2 dated 05.05.2010 she would be entitled to pension and certain salary.

(3.) This judgment of the learned Single Judge was upheld by a Division Bench and S.L.P of the State has also been rejected by the Hon'ble Supreme Court. Therefore, the issue with regard to pension must rest.