Pramath Patnaik, J. - (1.) Heard Mr. Sunil Kumar, learned counsel for the petitioner, Mrs.Chandra Prabha, learned S.C. IV appearing for the Respondent-State.
(2.) In the accompanied writ application, the petitioner has sought for direction upon the respondents for payment of compensation as per the Government Circular vide Annexure-3 since her deceased-husband was killed by the unknown miscreants/extremists as per the FIR lodged by the brother of the deceased/Devar of the petitioner.
(3.) Bereft of unnecessary details, the facts, as has been delineated in the writ application are that in pursuance to the death of the husband of the petitioner by the unknown miscreants on 13.04.2009, FIR was lodged being Sesai P.S. Case No. 43 of 2009 by the Devar of the petitioner against unknown miscreants. The husband of the petitioner died leaving behind the petitioner and two minor children. Since the petitioner does not have any source of income and her husband was the sole bread earner of the family, after the gruesome murder, the petitioner has been facing untold financial stringency and as per the Circular of the Government, the petitioner is entitled to compensation. The petitioner submitted representation basing on the Government Circulars. It has been averred in the writ application that in similar circumstances, this Court in the decision reported in 2003 (2) JCR 192 (Jhr) has been pleased to award compensation of Rs.1,00,000/- and the case of the petitioner stands on same footing to that of the petitioner in W.P. (C) No. 3233 of 2002 (Sametri Devi and another-vs.-State of Jharkhand and another) vide Annexure-5 to the writ application. Being aggrieved by the sphinx like silence, the petitioner left with no alternative and efficacious remedy, has been constrained to approach this Court under Article 226 of the Constitution of India for redressal of her grievances.;