GUDDU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The father of the petitioner who was working as a home guard in the district Gaya died on 27.09.2016. The petitioner thereafter filed his claim for "Anugrah Anudan" before the Home Department but as he did not get the same, as such the instant writ application.

(3.) As per the case of the petitioner his father Shri Praveen Singh, home guard no. 12948 was placed on deputation at Wazirganj, Primary Health Center. He experienced chest pain and on 04.07.2016 and was referred by the doctor of Primary Health Center to the emergency wing of ANMCH. It is stated that as the petitioner's father had undergone treatment at Ayushmaan Poly Clinic, Gaya, so he went to the same clinic for treatment on 04.04.2016, 23.08.2016 and 14.09.2016 when ultrasonography was also done. The petitioner has enclosed the copy of the prescription showing that his father was under treatment at Ayushmaan Poly Clinic, Gaya from 04.07.2014 till 14.09.2016. It is further contended on behalf of the petitioner that while under treatment, his father died on 27.09.2016. A copy of the death certificate of the petitioner's father has been brought on record as Annexure 5 to the writ application. It is further stated on behalf of the petitioner that the father of the petitioner died in service as a Home guard and as such the family was entitled for getting sum of Rs. 4 lacs in terms of the resolution contained in memo no. L/HG-303/2002-7381 dated 03.07.2015 (referred to in Annexure 1 to the writ application) issued under the signature of respondent no. 2.