- (1.) HEARD learned counsel for the petitioner and Mr. Delip Jerath for respondents.
(2.) PETITIONER prays for her appointment on Class IV post on compassionate ground against death of her husband, namely, Amrit Mahto who died in an accident while on patrolling duty on 25.5.2002. According to petitioner, her case is covered by the Judgment dated 20.2.2004 passed in the case of Gayatri Devi vs. The State of Jharkhand & Ors., W.P.(S) No. 2613 of 2003, reported in 2004(2) J.C.R. 192(Jhr.) [:2004(2) JLJR 132].
(3.) MR . Jerath tried to distinguish the said case and submitted that in the said case husband of petitioner was killed in an encounter with the extremists whereas in the present case the petitioner died in a road accident.;