HEMANTI DEVI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Hon'ble Court with a prayer for direction to the respondents to immediately and forthwith release the ex-gratia amount to the petitioner taking into consideration the fact that the deceased husband of the petitioner was posted as Sub-Inspector and died on 15.02.2011 in an accident which took place on 09.02.2011 when he was going to attend a State Level Meeting at Ranchi.

(2.) The husband of the petitioner was initially appointed on 24.9.1971 as a constable in the Home Department. During his service period husband of the petitioner was transferred to various places and on promotion he was posted as Sub-Inspector of Police at Bishrampur, Palamau. On 09.02.2011 husband of the petitioner along with some officials of the Special Branch was going to attend a State Level Meeting at Ranchi. While on the way, he met with an accident at Latehar and thereafter all the injured persons along with the husband of the petitioner were taken to Latehar Sadar Hospital for treatment. Husband of the petitioner has been referred to RIMS by the Latehar Sadar Hospital after giving first aid. In RIMS the treatment of the husband of the petitioner was going on in the Neuro Department but during his treatment he died on 15.2.2011. Though the husband of the petitioner died on 15.2.2011 on duty but till date nothing has been paid as ex gratia amount and also death cum retiral benefits.

(3.) It is specific case of the petitioner that after the death of her husband she represented several time before the respondent authorities but one ground or the other the case of the petitioner was not considered for payment of ex gratia amount and the petitioner is running from pillar to post to get her rightful legal amount which was not paid to her and denied.