- (1.) Counsel for the petitioner is permitted to imlead the Department of Home through the Principal Secretary, Government of Jharkhand and the Deputy Commissioner, Gumla as Respondent No. 5 and 6 in the array of Respondents during course of the day as claim of ex-gratia would be redressable before the said authorities.
(2.) I.A. No. 703/2018 is dismissed as not pressed in view of the stand of the Respondent contained in the counter affidavit.
(3.) Counter affidavit of the Respondent No. 4 filed on 11.01.2018 accepts the contention of the petitioner that her husband Late Jaglal Sahu died in an extremist attack on 14.12.2012. He was an Assistant Teacher in Government Middle School, Raikera, Bharno, Gumla. Respondent further indicated that the deceased had two wives. One Basanti Devi also staked her claim apart from this petitioner. Therefore, Respondent No. 4 directed both the parties to submit a succession certificate. On receipt thereof, amounts under different heads, as per chart under para-11 (Annexure-B series) which include GIC, Leave Encashment, Gratuity, Family Pension have been paid and apportioned amongst Basanti Devi and petitioner and her daughter.;