RASHMI REKHA NAG Vs. STATE OF JHARKHAND
LAWS(JHAR)-2009-5-177
HIGH COURT OF JHARKHAND
Decided on May 22,2009

Rashmi Rekha Nag Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

D.G.R.PATNAIK, J. - (1.) PRAYER in this writ application is for a direction to the respondents to provide the following relief(s) to the petitioner. I. To pay the entire benefits pursuant to the Government notification No. 350 dated 21.3.2001 (Annexure -6). II. To pay a sum of Rs. 500/ - per month from the Jharkhand Police Benevolent Fund, as recommended by the Superintendent of Police on 9.5.2006 (Annexure -3). III. To pay the Family Pension and other admissible dues including payment of salary of the deceased on the scale of pay applicable to the officer of the rank of Dy. Superintendent of Police.
(2.) PETITIONER 's case in brief is that her husband Late Sushil Kumar Nag who was a senior police officer, had died as a result of extremist violence while discharging his duties on 7.12.2004, leaving behind the petitioner, his widow and two sons. Earlier, the State of Jharkhand had taken a policy decision to provide monetary and other benefits by way of compensation to the dependants of the deceased Government Servants including the police personnel who die as a result of extremist violence. The scheme which was notified by the Government vide its notification dated 21.3.2001 (Annexure -6), had assured the following benefits to the dependants of the deceased State Government Servants. I. Payment of a sum of Rs. 10.00 lakhs by way of ex -gratia to the dependants of the Government Servants. II. Payment in one lump -sum of total monthly salary which the deceased Government Servant would have earned till the date of his retirement. III. To provide employment to the dependant of the deceased Government Servant. IV. To provide rent free Government quarters for a period of one year. V. To pay expense of the two dependant children of the deceased Government Servant including the tuition fees and hostel charges. Such expense will be borne by the State Government by making payment directly to the educational institution.
(3.) UPON the untimely death of the petitioner's husband, the Superintendent of Police had declared payment of Rs. 500/ - per month for a period of 20 years to the dependants of the deceased police officer from the Jharkhand Police Benevolent Fund.;


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