BITIA HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Petitioner is permitted to add the Accountant General, Jharkhand, Ranchi as Respondent.

(2.) In this writ petition, the Petitioner has prayed for a direction on the Respondents to release family pension, amounts of gratuity, provident fund and death cumretiral benefits, payable to her, after death of her husband. The Petitioner has also prayed for a direction on the Respondents to appoint her on compassionate ground.

(3.) It has been stated that the Petitioner's husband, namely, Mangal Soren died in harness on 2nd June, 1994, while he was working as Assistant Teacher, Primary School, Hethbandha. After the death of her husband, the Petitioner, being the widow, is entitled to get all the service terminal benefits and death cumretiral benefits. She is also entitled to get compassionate appointment. The Petitioner applied for the same, but in spite of her repeated request and representations, the pensionary benefits have not been fully paid and she has not been given compassionate appointment till date.