GYANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Baidyanath Thakur, learned counsel for the petitioner and Mr. Sriram Krishna, learned AC to SC-11, for the State.

(2.) It is an unfortunate case where not only the husband but also the second son of the petitioner deceased in harness. It is since the application filed by the petitioner on 30.11.2008 on the death of her son was not acted upon that she has come before this Court.

(3.) The pleadings on record transpire that the husband of the petitioner died in harness while serving the respondents on the post of Driver Havaldar on 2.7.2004. On his death, the widow petitioner filed an application in favour of her elder son for compassionate appointment but he could not succeed failing on height and thus she put the candidature of her second son and who was provided with the Patna High Court CWJC No.6280 of 2016 dt.03-05-2018 2 compassionate appointment. Unfortunately the younger son of the petitioner Rajesh Kumar Vishwakarma appointed as Bal Aarakshi also died due to poisoning leading to institution of a police case arising from Pandaul P. S. Case No. 256/2008. It is faced with such situation that the application in question was filed by the petitioner on 30.11.2008 for appointment of her elder son Raju Kumar Vishwakarma for survival and for taking her out of penury and which has remained pending, a copy of which is enclosed at Annexure 10.