KALIMAN BIBI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole question involved in this case is whether the benefit of the Resolution dated 21.03.2001 can be extended to the petitioner whose husband died in extremist/maoist attack.

(2.) It is unfortunate that the petitioner has been forced to knock the door of this Court. The petitioner, an illiterate lady who lost her husband in an incident in which her husband was killed by extremists, has been denied adequate support, which the State of Jharkhand ought to have given her in terms of its own policy guidelines dated 21.03.2001.

(3.) The husband of the petitioner was working as Chowkidar in Bhandra Police Station. He was killed by the extremists in the night of 26.01.2001. An F.I.R. being Bhandra P.S. Case No. 6 of 2001 under Sections 147/148/149/364/302/34 I.P.C. and Section 17/18 of C.L.A. Act was registered at the instance of the son of the petitioner namely, Mr. Khalil Ansari. The matter was investigated and the incident was found true. The incident was widely published in the newspapers in the State of Jharkhand also. The matter was referred to the higher authorities for grant of compensation, employment to the dependents of the victims etc. The petitioner was not paid adequate compensation and therefore, she submitted her representation to the higher authorities for grant of benefit under Resolution dated 21.03.2001 of the Government of Jharkhand. However, the petitioner was not extended the benefit under the Resolution dated 31.03.2001 and therefore, she has moved this Court by filing the present Writ Petition.