Laxmi Devi vs The Union Of India Through Its ...
2022 Latest Caselaw 710 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2840 of 2021
     ======================================================

Laxmi Devi wife of Late Sitaram Yadav (Hav/ GD No. 913190729), resident of village - Nimej (Paschim Tola), Police Station- Brahmpur, District- Buxar PIN- 802130.

... ... Petitioner/s Versus

1. The Union of India through its Secretary, Department of Home Affairs, New Delhi.

2. The Director General, C.R.P.F., Lodhi Road, New Delhi.

3. The Inspector General, C.R.P.F., South Sector, Rangareddy.

4. The Deputy Inspector General, C.R.P.F., Hyderabad Range, Hyderabad.

5. The Deputy Inspector General, C.R.P.F., Group Centre, Rangareddy.

6. The Commandant, 159 Batalion, C.R.P.F., Jail Ground, Gaya.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sanjay Kumar For the Respondent/s : Mr.Dr. K. N. Singh ( Asg ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 28-01-2022 This matter is heard via video conferencing due to

circumstances prevailing on account of COVID-19 Pandemic.

2. Heard learned counsel for the parties.

3. In the instant writ petition, the petitioner has prayed

for the following reliefs:

"That this is an application for issuance of an appropriate writ and / or order and/ or direction commanding the respondents to consider the appointment of son of the petitioner on compassionate ground in C.R.P.F. on any post according to qualification and physical status. The husband of the petitioner, Late Sitaram Yadav died in harness on Patna High Court CWJC No.2840 of 2021 dt.28-01-2022

14.12.2014 while working on the post of Havildar in C.R.P.F. and posted at 159 Battalion, Gaya."

4. Grievance of the petitioner is stated to have been

pending consideration before the concerned respondent in respect

of compassionate appointment of her son pursuant to death of her

husband, late Sitaram Yadav.

5. Therefore, the concerned respondent is hereby

directed to examine the grievance of the petitioner and redress the

same within a period of two months from the date of receipt of a

copy of this order, failing which the very object of providing

compassionate appointment would be defeated.

6. The writ petition stands disposed of.

(P. B. Bajanthri, J) uday/-

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Uploading Date          02.02.2022
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