Phulpati Devi vs State of Jharkhand and Others

R.K. Merathia, J.—Heard learned counsel for the petitioner and learned counsel appearing, for the Boards.

In view of the order which I intend to pass, it is not necessary to hear respondent No. 6.

The only prayer of the petitioner is that the respondent Electricity Board should be directed to act in accordance with the terms and conditions of appointment given to respondent No. 6, namely Mamta Kuwar.

It is submitted that respondent No. 6 was given employment on compassionate ground as her husband died due to negligence on the part of the Board. It is further submitted that as per the terms of appointment, respondent No. 6 is obliged to maintain the family members of the deceased but she is not maintaining them. It is further submitted that on the representations made by the petitioner enquiry has been done by the different authorities, in which it was found that respondent No.

6 is not complying with the said terms of her appointment.

Learned Counsel for the Board submitted that Board will look into the matter.

In the circumstances, if the petitioner makes a representation before respondent No. 3 along with the relevant details, respondent No. 3, will pass orders on the same in accordance with law after giving an opportunity of hearing to respondent No. 6 within a period of two months from the date of receipt of such representation.

It is made clear that this Court has not gone into the merits of the case.

With these observations and directions, this writ petition is disposed off.