- (1.) PETITIONER , in this writ application, has prayed for an appropriate writ, order or direction commanding upon the Respondents to provide compassionate employment to the son of the petitioner, namely, Brajesh Lakra, on the ground that her husband, namely, Dukhan Uraon, who was employed as Class IV staff in the Health and Family Welfare Department, Government of Bihar, Patna had died in harness.
(2.) HEARD the learned counsel for the petitioner, learned counsel for the Respondent -State of Jharkhand as also the Respondent -State of Bihar. It appears that the husband of the petitioner was employed as a Government servant in the State of Bihar. Subsequently, he was transferred to the State of Jharkhand vide Memo dated 30.11.2006, issued by the Deputy Secretary, Health and Family Welfare Department, Government of Bihar. This was a provisional arrangement on the basis of his prayer for mutual transfer. While the order on the prayer of mutual transfer was pending, the petitioner's husband had died.
(3.) THE order on the prayer for mutual transfer was subsequently passed after the death of the petitioner's husband and pursuant to the allowing of the prayer for mutual transfer, his counterpart from Jharkhand was allowed to join within the State of Bihar in the concerned Department and has also been absorbed there. It is in this condition of stalemate that neither of the prayers advanced by the petitioner, in respect of compassionate appointment to her son and for payment of the retiral dues to her husband, has been fulfilled.;