PADMAWATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Present petition has been preferred mainly for the reason that the services of the petitioner's husband may be regularized and now as he has expired, the petitioner may be given compassionate appointment and the petitioner is also entitled to all the retiral benefits because of death of her husband.

(2.) Counsel for the petitioner submitted that husband of the present petitioner had been working for approximately 22 years as a casual labourer with the respondents and he has expired on 20th May, 2002. Counsel for the petitioner has relied upon a circular issued by the respondents at Annexure-6 dated 10th May, 2005 and has pointed out that in pursuance of this circular, the services of the husband of the petitioner may be regularized and all the benefits flowing from the said regularization may be given to the present petitioner. Counsel for the petitioner has also relied upon a decision rendered by this Court in contempt case being M.J.C. No.606 of 2000 with other similarly situated contempt applications which is dated 15th June, 2002.

(3.) Counsel for the petitioner has relied upon a decision rendered by the Hon'ble Supreme Court in S.L.P. (Civil) No.18154 of 1999 decided by the Hon'ble Suprmee Court on 30th October, 2000 and has submitted that on the basis of the aforesaid decision also, the present petitioner is entitled to all the benefits flowing from regularization of the services of the husband of the petitioner who has expired on 20th May, 2002.