- (1.) Heard Ashok Kumar Pandey, learned counsel for the petitioner and Mr. Ashish Kumar Thakur, learned counsel for the respondent-State.
(2.) Petitioner has preferred this writ petition for quashing of Letter No. 313 dated 16.07.2012 whereby claim of the petitioner for compensation has been rejected. Further prayer has been made for direction upon the respondent to pay compensation amounting to Rs. 10 lakhs on the ground that husband of the petitioner namely, Sukra Oraon died in the Panchyat Election, 2010.
(3.) Mr. Ashok Kumar Pandey, learned counsel appearing for the petitioner submits that husband of the petitioner Late Sukra Oraon was employed in State Auxiliary Police as constable who was provided duty to attend Panchayat Election scheduled to be held in the year, 2010 in the district Khunti and Kaman was issued to election duty along with other police personnel on 22.11.2010. He further submits that while discharging his duty in the panchayat election, 2010 in Khunti husband of the petitioner late Sukra Oraon died on 16.12.2010. He further submits that the husband of the petitioner was taken to hospital where he died. He further submits that the husband of the petitioner was not having any disease and post-mortem report also not reveals that from earlier he has any disease. He further submits that after death in view of the Circular of the State Government, the petitioner applied for compensation which was rejected by Letter dated 16.07.2012 contained in Annexure-4 of the writ petition.;