Jharkhand High Court
Shabnam Tuti vs State Of Jharkhand; on 9 September, 2024
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 3622 of 2024
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Shabnam Tuti, aged about 23 years, D/O Late Simon Tuti,
Resident of Gram Jamauari, Marhand, P.O-Katkamdag,
P.S-Katkamdag, Dist-Hazaribaghh, Jharkhand.
....Petitioner
Versus
1. State of Jharkhand;
2. Secretary, School Education and Literacy
Department Government of Jharkhand having its
office at M.D.I. Building Dhurwa, P.O. Dhurwa P.S.
Jagannathpur District Ranchi;
3. Director, Directorate of Primary Education
Department Government of Jharkhand having its
office at M.D.I. Building Dhurwa P.O. Dhurwa P.S.
Jagannathpur District Ranchi;
4. Regional Deputy Director of Education North
Chotanagpur Division Hazaribagh P.S. Sadar P.O.
and District Hazaribagh;
5. Deputy Commissioner, Hazaribagh P.O. and P.S.
Hazaribagh District Hazaribagh, Jharkhand;
6. District Superintendent of Education, Hazaribagh
P.S. Sadar P.O. and District Hazaribagh;
7. Secretary, Managing Committee, St Robert Boys
Middle School Catholic Ashram, Holi Cross Road
Hazaribagh P.O. and P.S. Hazaribagh District
Hazaribagh, Jharkhand;
8. Principal, St Robert Boys Middle School Catholic
Ashram, Holi Cross Road Hazaribagh P.O. and P.S.
Hazaribagh District Hazaribagh, Jharkhand.
....Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Saurav Arun, Adv.
For the Resp.-State : Mr. Rakesh Kr. Roy, A.C. to G.A.-III
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03/Dated:-09.09.2024
Heard learned counsels for the parties.
2. The instant writ application has been preferred by
the petitioner praying for a direction upon the respondent
authorities to consider the case of the petitioner for
appointment on compassionate ground on account of death of
her father, who died in harness on 03.03.2010.
3. Learned counsel for the petitioner submits that the
petitioner was a minor at the time of death of her father and
now, she is entitled to get appointment on compassionate
ground.
4. Learned counsel for the respondents submits that
since no counter affidavit has been filed; as such, the petitioner
may be directed to approach respondent No.7, who shall decide
the issue in question.
5. Having regard to the aforesaid submissions, the
instant writ application is hereby disposed of by directing
respondent No.7 to treat this writ application as representation
and take a decision in the matter by passing a reasoned order
in accordance with law and applicable rules and regulations,
within a period of 16 weeks from the date receipt/production of
a copy of this order.
6. The petitioner would be at liberty to submit a copy of
the entire writ application along with the judgments which she
relies, before the respondent No.7 at the earliest so that her
matter can be redressed at the earliest.
7. Accordingly, the instant writ application stands
disposed of in the manner as indicated hereinabove.
(Deepak Roshan, J.)
vikas/-
