BILKAN TOPNO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter -alia prayed for direction commanding upon the respondents for payment of all retiral dues like gratuity, leave encashment, group insurance, G.P.F. and fixation of family pension and for payment of all other consequential benefits with statutory interest thereon and to consider the appointment of the son of petitioner on compassionate ground forthwith, on account of death of wife of the petitioner, who died in harness on 08.01.2011 while posted as Nurse Grade -A in Rajendra Institute of Medical Science, Ranchi.

(2.) The brief facts as disclosed in the writ application is that the wife of the petitioner namely B. Kandulna @ Baha Mani Kandulna was employed as Nurse Grade -A in Rajendra Institute of Medical Science, Ranchi. She died in harness on 08.01.2011 leaving behind her husband, the petitioner and two Children namely Anurag Topno and Anshu Topno. The petitioner filed representations before the respondent no.3 for payment of post retiral benefits and for appointment on compassionate ground to his son vide Annexure -4 series to the writ application.

(3.) Mr. K. K. Ambastha, learned counsel for the petitioner has vehemently submitted that the petitioner being husband of the deceased wife is entitled to post retirement benefits as per circular vide Annexure -3 to the writ application.