HIRAMANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been filed by the petitioner seeking modification in the order dated 22.03.2010 passed by this Court in W.P.(C) No. 3038 of 2007 whereby while disposing of the writ application, a direction was given to the respondents for paying the petitioner a sum of Rs. One lakh by way of compensation for the premature death of her husband, together with interest.

(2.) Learned counsel explains that in the writ application, the relief claimed by the petitioner was not only for payment of compensation but also for directing the respondents to consider her claim for compassionate appointment to her son. Reading out the relevant paragraphs of the order passed in the writ application by this Court, learned counsel explains that in respect of the petitioner's claim for compassionate appointment, this Court had observed on the basis of the submissions made by the respondents that in the District of Chatra, the District Compassionate Appointment Committee has considered the case of the dependents of the deceased employees for the grant of compassionate appointment and that later, in the year 2003, the State Government has also taken a decision for considering the cases of such dependents of victims of extremists violence for grant of compassionate appointment to them. Learned counsel adds further that having made the above observations, it appears that while granting the final relief, the directions did not include the consideration for the petitioner's claim for compassionate appointment and such omission in the order may not perhaps have been intended by this court.

(3.) Learned counsel for the respondent State does inform that the State Government has taken a decision for considering the case of the dependents of victims of extremists violence for grant of compassionate appointment to them.