(1.) THIS writ petition has been preferred by the petitioner, widow of late Dinesh Ram for a direction on the respondents to consider her case for appointment on compassionate -ground and to pay her the death -cum -retiral benefits, such as, family pension and other dues.
(2.) THE respondents have taken plea that the mother of late Dinesh Ram (mother -in -law of petitioner) and younger brother of the deceased (brother -in -law of petitioner) having earlier been made nominees in the record at the time of appointment of the deceased, the authorities were facing difficulties to release the amount. In such a situation, petitioner was allowed to implead her mother -in -law and brother -in -law, as were shown nominee, as 5th and 6th respondents to the writ petition. Notices were issued to them but in spite of service of notice, they have not turned up to contest the case. It is stated that the family pension has been released in favour of petitioner.
(3.) SO far as compassionate appointment is concerned, the plea taken by the respondents is that the same will be done by the Chief General Manager of Jharkhand Circle, B.S.N.L., Ranchi.