- (1.) Special leave granted.
(2.) Respondent 1, even though duly served, has not chosen to appear.
(3.) This appeal is directed against the judgment of the High court of Assam, Nagaland, Agartala bench, Agartala dated 5/7/1996 in Civil Rule No. 88 of 1992 filed by Respondent 1. The husband of Respondent 1, prafulla Chandra Sarkar, was a Labour Sardar in the M. B. Tilla, FCI godown. It appears that while travelling from Gaya to Calcutta he fell down from the train and he has not been seen thereafter. In the writ petition respondent 1 sought the relief for making inquiry into the circumstances about the disappearance of her husband and the High court while disposing of the said writ petition has given the following direction: "Accordingly, we close this writ application but under the facts and circumstances of this case, we direct the authority to give some suitable employment or lump sum monetary compensation to this poor lady so that she may live a decent life. This shall be done within a period of three months from the date of receipt of this letter. We hope and trust that the authority will show sympathy to this poor 'lady. ";