ANNU KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned J.C. to G.P.-III appearing on behalf of the State.

(2.) Learned counsel for the petitioner submits that late Mithilesh Kumar Jha, father of this petitioner died on 10.7.1993 in course of his employment while he was a teacher in Primary School, Seema, Aanchal Kundath, District- Dumka, now Jamtara,, on which date the petitioner was a minor. But when she attained majority, she filed a representation before the District Superintendent of Education, Jamtara and to other officials for making payment of death-cum-retiral dues to the petitioner on account of death of her father and also prayed for giving employment to the petitioner on compassionate ground, but no decision till date has been taken by them either on the point of payment of death-cum-retiral benefits or in the matter of appointment on compassionate ground. Therefore, the petitioner has moved this Court for a direction to the parties to make payment of the death-cum-retiral benefit and also for making appointment of the petitioner on compassionate ground.

(3.) In view of the facts and circumstances, this writ petition is disposed of with a direction to the petitioner to file a representation before the District Superintendent of Education, Jamtara (respondent no. 7), in respect of the payment of the death-cum retiral dues and also to respondent no. 6, the Deputy Commissioner-cum-Chairman, District Compassionate Committee, Jamtara relating to the appointment of the petitioner on compassionate ground within a period of three weeks from today and the respondent no. 7 would be taking decision in the matter regarding payment of death-cum-retiral dues within a period of six weeks whereas the respondent no. 6 would be taking decision in accordance with law in the matter relating to the appointment on compassionate ground within a period of four months. With the above observations and directions, this writ petition stands disposed of.