DEWANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. S.R Sinha, learned counsel for the petitioner; and Mr. Rajiv Ranjan Mishra, learned G.P. 11 for the State -respondents.

(2.) IN the instant Writ Application, the petitioner has prayed for quashing of the order dated 27.08.1997 as contained at An -nexure 1 by which the petitioner has been informed that her application for compassionate appointment to the post of Grade IV (Peon) in the judgeship of Singhbhum (West) has been rejected.

(3.) THE case of the petitioner is that her husband late Abdul Khalil Khan (hereinafter referred to for the sake of brevity as Khan) sustained severe burn injuries and consequently died in the Sakchi Hospital at Jamsedpur on 26.08.1993. He according to the petitioner, was employed as a Peon at the relevant time in the Judgeship of Singhbhum West at Chaibasa. At paragraph 6, this petitioner has stated that late Khan died leaving behind two wives and a marriageable young daughter.