ANURADHA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the concerned respondents to make speedy payment of relief/compensation amount to the petitioner after examining her claim in the light of resolution no.186, dtd. 6/3/2023 as well as the order dtd. 13/4/2023 passed by this Court in W.P.(C) No.6456 of 2022.

(2.) Heard learned counsel for the parties.

(3.) The petitioner had earlier preferred a writ petition being W.P.(C) No.6456 of 2022 for issuance of direction upon the concerned respondent authorities to pay relief amount/compensation to the petitioner on account of accidental death of her son namely, Gaurang Kumar, who had died due to drowning on 11/3/2021 in Thakurbandh Pond, Ramdih More, Ranipokhar Panchayat, P.S.-Harla, District-Bokaro. The said writ petition was disposed of vide order dtd. 13/4/2023 with liberty to the petitioner to prefer a fresh representation on the said issue before the Deputy Commissioner, Bokaro, who in turn was directed to the respondent no.3 to take appropriate informed decision after providing due opportunity of hearing to the petitioner/her representative within four weeks from the date of filing of the representation.