SHANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners have approached this Court seeking a direction upon the respondents for appointment of petitioner No. 2 on compassionate ground or alternatively, for a direction upon the respondents to consider the case of the petitioner No. 2 for appointment on compassionate ground. The brief facts of the case are that, the husband of the petitioner No. 1 namely, Prahlad Bahadur Singh was reported missing since 22.11.2000. An information was given to the police and the police on 20.8.2005, submitted a report that in spite of all efforts, it could not trace the said Prahlad Bahadur Singh. Thereafter, the petitioner No. 1 made representation to the authorities for release of the retiral benefits of her husband. On 18.11.2006, a representation was made for grant of compassionate appointment to the petitioner No. 2. Since the claim of the petitioners have not been decided by the authorities, the petitioners have approached this Court by filing the present writ petition.

(2.) A counter-affidavit has been filed in which it has been admitted that the retiral benefits of the husband of the petitioner No. 1 have been granted by different office orders issued in the year, 2010. However, a plea has been raised that there is no provision for grant of appointment on compassionate ground to the dependents of the persons, who are missing.

(3.) Heard the learned counsel appearing for the parties and perused the documents on record.