ISLAM MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the State and respondent No. 6/the Executive Director, State Health Society, Bihar.

(2.) The petitioner is the husband of an AASHA worker, who, after putting in 15 years of service, died on 1/9/2015 while in service.

(3.) The petitioner has approached this Court for a direction to the respondent authorities for payment of Rs.4,00,000.00 as ex-gratia payment to the next kith and kin of such AASHA workers who died while in service, on the strength of a resolution issued by the Department of Health, Govt. of Bihar vide Resolution No. 86 (12) dtd. 3/2/2015.