RITA MAHATO Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to the writ petitioner, her father Late Bhakta Ranjan Mahato died in harness on 27th April, 2012, while working as Assistant Teacher Upgraded Middle School, Chhota Chirki, District East Singhbhum, leaving behind the petitioner as his sole legal heir. Her mother, Himani Mahato is said to have predeceased her father. According to the petitioner, her father had given shelter to one Mahita Mahato along with her children though he had not solemnized marriage with the said lady nor any children were borne out of such relationship.

(3.) In such circumstances, the petitioner approached the respondents for claim of death cum retiral dues such as provident fund, gratuity, leave encashment, group insurance etc. of the deceased employee. According to the petitioner, in her representation dated 10.10.2012 Annexure2, she has also claimed for compassionate appointment.