The State Of Jharkhand vs Sukhmet Debi
2024 Latest Caselaw 10076 Jhar

Jharkhand High Court

The State Of Jharkhand vs Sukhmet Debi on 21 October, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       L.P.A. No. 140 of 2021
                   1. The State of Jharkhand
                   2. The Executive Engineer Minor Irrigation Department, Government of
                      Jharkhand, Gumla, P.O. & P.S. Gumla, District: Gumla, State:
                      Jharkhand.
                   3. The Chief Engineer, Minor Irrigation Department, Government of
                      Jharkhand, Combined Building, Kutchery, P.O: G.P.O, P.S: Kotwali,
                      Dist: Ranchi
                   4. The Superintending Engineer, Minor Irrigation Circle, Ranchi,
                      Combined Building, Kutchery, P.O: G.P.O, P.S: Kotwali, Dist: Ranchi
                                                            ......... Respondents-Appellants
                                             -Versus-
                   Sukhmet Debi, Wife of Late Baijnath Singh Kherwar, Resident of
                   Campus Sadar Hospital, P.O. & P.S. Gumla, District: Gumla, Jharkhand.
                                                              ........ Petitioner/Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellants: Mr. Sachin Kumar, Addl. A.G.-II For the Respondent: Ms. Tejaswi, Advocate Ms. Manju Pandey, Advocate

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10/Dated: 21.10.2024

1) This appeal is preferred against the order of the learned Single

Judge directing the appellants to pay family pension and other benefits to

the respondent whose husband had died on 17.08.2008 when he was

working as a Chowkidar in a work-charge post.

2) Since relief has been granted to his widow whose husband had

been working from 1986 onwards and who had died on 17.08.2008, this

is not a fit case where discretion to interfere with the impugned judgment

can be exercised. Therefore, this appeal is dismissed. There shall be no

order as to costs.

(M.S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Manoj/Pramanik/-

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