KAVILASH DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In the instant writ petition, the petitioner has initially prayed for direction upon the respondents to pay compensation to the petitioner, whose husband was murdered by the miscreant, while discharging his duty as Chowkidar in the Central Store on 31.12.2005 and further direction upon the respondents to consider the representation of the petitioner, which was pending before the Director, Personnel and the General Manager-cum-Engineer, Singhbhum, Jamshedpur and also for direction upon the respondents to pay pension to the petitioner.

(2.) During pendency of the writ application, an Interlocutory Application, being I.A. No. 3523 of 2009, was filed by the petitioner praying therein for amendment in the prayer portion of the writ petition for quashing of Memo No. 991 dated 10.04.2008, whereby representation of the petitioner dated 10.03.2008 was rejected. The said Interlocutory Application for amendment was allowed vide order dated 03.11.2014 and the respondents were directed to file counter affidavit with respect to the amended prayer.

(3.) Again the matter was listed on 01.12.2014, wherein the respondents were directed to apprise the Court regarding the definition of hazardous nature of work and to file counter affidavit within two weeks. The matter was again listed on 27.01.2015 and at the request of learned counsel for the respondents-Board, the matter was adjourned to be listed in the week commencing from th February, 2015 and finally on 13.02.2015 with the consent of both the sides, the matter was finally heard.