NAND RANI MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) COUNSEL for the petitioner is permitted to implied Deputy Commissioner, Jamtara as respondent No. 4.

(2.) LEARNED G.P. III accepts notice on his behalf.

(3.) THE case of the petitioner is that her husband late Nikhil Kumar Mishra was an employee of the State and working as typist in the office of Inspector of Factory. Chapra Circle, Chapra. He died in harness on 26.9.1997 leaving behind the widow (petitioner) and four minor daughters. The petitioner applied for compassionate appointment whereinafter she was appointed by the Chief Inspector of Factory, Ranchi against a Class IV post vide Memo No. 364/P, dated 15.10.1999. Thereafter the petitioner joined the post and subsequently transferred to Jamtara on 26.10.1999. Her grievance is that though she is working and recommendation has been made by the Chief Inspector of Factory. Ranchi on 25.11.2000 followed by recommendation of the Inspector of Factory, Jamtara made on 18.8.2001, the payment has not yet been released.