MADHURI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioner for a direction on the respondents to pay her compensation amount of Rs. One lakh and for further direction on the respondents to consider her case for appointment in the services of the State, her husband late Naresh Dangi having killed by extremists (MCC organisation).

(2.) ACCORDING to petitioner, her husband late Naresh Dangi was running a business in the home district of Chantra. He used to assist the police to apprehend the extremists. On 19th November, 1999, when the deceased, Naresh Dangi left for village Belharat about 4 a.m. and reached there at about 5 a.m., the extremists kid napped and brought him in a jungle and committed his murder by cutting into several pieces alleging him to be a spy of the police. The incidence was reported and FIR was lodged against 8 -10 unknown extremists being Itkhori PS case No. 100 of 1999.

(3.) COUNSEL for the State submitted that as per the old guideline, circulated vide letter No. 1701 dated 21st September. 1987, a sum of Rs. 20,000.00 was payable. The State of Jharkhand from its Home Department issued guideline contained in letter No. 3002 dated 8th November, 2001 enhancing to Rs. 50,000.00 as compensation. By subsequent letter dated 18th, May, 2003, it was also decided to consider the case of a dependent of the deceased for appointment in the services of the State, if killed by extremists and the deceased had no criminal antecedent. It was further submitted that the widow has already been paid a sum of Rs. 60,000.00 as compensation.