BINDHYA BASINI MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been preferred by the widow of late B.N. Mishra, who was Superintending Engineer under the respondent State. While, in service, he was kidnapped from his office by the extremists on 16th August, 1997 and having been killed, his dead body was recovered on 17th August, 1997.

(2.) The writ petition has been preferred by the petitioner for a direction on the respondents to pay her Rs. 1,00,00,000/-(one crore) as compensation and any other relief, to which she is found entitled.

(3.) From the counter affidavit, it appears that the husband of the petitioner was one of the members of the District Engineering Service Association (hereinater to be referred as 'Association'). The matter was taken up with the State Government, in pursuance of a decision, as taken place on 19th August, 1997 and it was decided by the State and communicated vide letter No. 402 dated 20th August, 1997 that the family of late B.N. Mishra will get ex gratia payment of Rs. 10,00,000 (ten lacs), apart from Family Pension etc., to which the widow of the B.N. Mishra is entitled. It was also decided to give employment to the unmarried daughter of late B.N. Mishra.