S.N. Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) The instant writ petition has been filed with a prayer for direction upon the respondents to appoint son of the petitioner on compassionate ground as her husband - Late Police 282 Hari Gope, died in encounter with extremists while providing security to employees of Forest Department and further to pay arrears of family pension and current family pension.
(3.) The factual matrix of the case is that on 28.12.1987, husband of the petitioner was on duty and providing protection to the employees of Forest Department, was killed by the extremists. On account of death of the deceased, a sum of Rs.1 Lac. was granted by way of extraordinary dutifulness by the State Government vide order no. 77/88 as contained in memo no. 1414 dated 01.05.1988. After receiving all the benefits granted by the State Government, on 30.10.2005 the petitioner moved before the respondents authorities for appointment of her on compassionate ground though the death occurred on 29.12.1987. When no order was passed by the respondents authorities, the petitioner preferred the instant writ petition.;