LAWS(JHAR)-2023-4-7

GEETA DEVI Vs. STATE OF JHARKHAND

Decided On April 03, 2023
GEETA DEVI Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India whereby and whereunder prayer has been made to consider the case of the writ petitioner no. 2 on compassionate ground, since his father has died in harness on 3/1/2012 while working as conductor in the Transport Department, Government of Jharkhand, in light of judgment passed by Co-ordinate Bench of this Court in W.P. (S) No. 1146 of 2016 with analogous cases disposed of vide order dtd. 3/9/2019, appended as Annexure 4 to the writ petitioner.

(2.) It is the grievance of the writ petitioner that even his case is squarely covered by the judgment rendered by Co-ordinate Bench of this Court, as referred above, but no decision has been made for his appointment on compassionate ground even though he has raised his grievance by submitting representations before the authorities concerned, appended as Annexure 6 series to the writ petition.

(3.) In view of aforesaid facts, prayer has been made that if the writ petition is disposed of giving direction to the respondents-authorities to dispose of the representation of the petitioner in terms of order passed by Co-ordinate Bench of this Court in W.P. (S) No. 1146 of 2016 and analogous case within stipulated period of time, the grievance of the petitioners will be redressed, to which learned counsel for the State does not dispute.