Lakhi Devi vs The State Of Jharkhand
2025 Latest Caselaw 2314 Jhar

Jharkhand High Court

Lakhi Devi vs The State Of Jharkhand on 12 August, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                 2025:JHHC:23222


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             WP(S) No.3446 of 2025
                                        -----
             1.Lakhi Devi, widow of late Soyna Lohra, resident of village
             Korda, Post Baruhatu, PS Bundu, District Ranchi
             2.Briguram Lohra, son of late Soyna Lohra, resident of village
             Korda, Post Baruhatu, PS Bundu, District Ranchi
                                                         ... Petitioner(s).
                                   Versus
             1.The State of Jharkhand
             2.The Deputy Commissioner, Ranchi
             3.The Circle Officer, Bundu, Ranchi            ... Respondent(s).

             CORAM      :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Samavesh Bhanj Deo, Advocate For the Respondent(s) : Ms. Rishi Bharati, AC to AAG-III .........

02 /12.08.2025: Heard the parties.

2. It is the case of the petitioners that petitioner no. 1 is the wife of the deceased and petitioner no.2 is adopted son of the deceased Soyna Lohra, who died in harness on 22.05.2020. He was working as Chowkidar in Bundu Circle. It is the case of the petitioners that after his death his son's application for compassionate appointment is kept pending, further his entire death-cum-retiral benefits in entirety has not been paid. Learned counsel for the petitioners submits that suffice it would be if a direction is given to the respondents to dispose of the representation of the petitioners at the earliest and act accordingly in consequence upon such decision.

3. Learned counsel for the State submits that if the petitioners files fresh representation the same will be considered.

4. Considering the prayer made by the petitioners, I direct both the petitioners to file representation before the Deputy Commissioner, Ranchi annexing all the documents in support of the claim of the petitioners including the judgment passed in Original Suit (OS) Case No. 264 of 2022 within four weeks from today claiming post retiral benefits of deceased Soyna Lohra and also for

2025:JHHC:23222

compassionate appointment.

5. On receipt of the representation, the Deputy Commissioner will consider the same taking into consideration that there is judgment and decree dated 21.05.2020 passed by the competent Civil Court in Original Suit (OS) Case No. 264 of 2024 wherein it has been declared that Briguram Lohra is the adopted son of the deceased Soyna Lohra and pass an appropriate order within six weeks regarding compassionate appointment and post retiral benefits of the petitioners and ensure payment of post retiral dues within six weeks thereafter.

6. If any part of the claim either of compassionate appointment or retiral benefits is turned down, the reasons thereof should be communicated to the petitioners within the aforesaid period.

7. With the aforesaid observation and direction, this writ petition is disposed of.

(ANANDA SEN, J.)

Tanuj/