Patna High Court
Priyanka Kumari vs The State Of Bihar on 22 December, 2023
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2536 of 2020
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Priyanka Kumari Wife of late Mithilesh Kumar Sah, Resident of Nagopur,
P.O- Piraunta, Police Station- Ara Mufassil, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary of Home Department,
Government of Bihar, Patna.
2. The Director General of Police, Government of Bihar, Patna.
3. The Inspector General of Police, Govt. of Bihar, Patna.
4. The Deputy Inspector General of Police, Saran Range, Saran at Chapra.
5. The District Compassionate Appointment Committee, Saran at Chapra
through its Chairman, District Magistrate, Saran at Chapra.
6. The Superintendent of Police, Saran at Chapra.
7. The Deputy Superintendent of Police, Marhaura, Saran at Chapra.
8. The S.H.O., Marhaura, Saran at Chapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ravi Raj, Advocate
Mr. Ranjan Kumar Singh, Advocate
For the Respondent/s : Mr. P.K.Verma (Aag3)
Mr. Saroj Kumar Sharma, AC to AAG-9
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 22-12-2023
Heard learned counsel for the petitioner and
learned counsel for the State.
2. The present writ petition has been filed by the
petitioner to appoint her on Class-III post on compassionate
ground on the ground that her husband was murdered/killed by
the criminal/naxalites while performing his duty as Sub-
Inspector of Police.
Patna High Court CWJC No.2536 of 2020 dt.22-12-2023
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3. Learned counsel for the petitioner submits that
the petitioner's husband was appointed as Sub-Inspector of
Police in the year 2009 and he was working and posted at
Marhaura under the District of Saran at Chapra. Counsel for the
petitioner submits that petitioner's husband was murdered by
criminals in an encounter on 20.08.2019. In this regard, an FIR
was also lodged bearing Marhaura P.S. Case No.596 of 2019.
Counsel for the petitioner submits that after death of husband of
the petitioner she is facing hardship towards her life and failed
to meet her basic necessities to survive herself and, therefore,
she has filed representation to all concerned including the
Director General of Police, Bihar, Patna, for appointment on
compassionate ground, but till date no action has been taken.
Her last representation was made on 28.11.2019, which she has
Annexed as Annexure-2.
4. From the record of this case, it transpires that
counter affidavit has been filed and in the counter affidavit the
clear pleading of the State has come that petitioner Priyanka
Kumari after death of her husband, namely, late Mithilesh
Kumar Sah, has already been appointed on compassionate
ground on Class-III post as a constable on 20.03.2020 in the
District of Saran at Chapra. The copy of letter has been issued
Patna High Court CWJC No.2536 of 2020 dt.22-12-2023
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from the office of Superintendent of Police, Saran, dated
22.09.2023
bearing letter No.4870, has also been issued relating
to her appointment. Annexure-B has also been attached in the
counter affidavit in which she accepted the post of constable.
5. As such, it transpires to this Court that the
grievance, for which the petitioner has filed this writ petition,
has already been fulfilled. Therefore, this writ petition is
dismissed.
(Dr. Anshuman, J)
Mkr./-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 23.12.2023
Transmission Date NA
