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Judgment
10 paragraphs · 185 wordsA. Muhamed Mustaque, CJ
As we note from the report dated 20.04.2026 of the Secretary, District Legal Services Authority (DLSA), Gyalshing District, Sikkim, the following persons died in the incident which is the subject matter of the suo moto writ petition:-
Pradeep Chettri (aged 45 years, the deceased driver)
Master Ongchen Bhutia (aged 20 years)
Master Narendra Gurung (aged 18 years)
The report further narrates the financial condition of the families. The family of Master Narendra Gurung has stated that no member of the family is a Government employee and that they have not been provided employment under the 'One Family One Job' scheme.
It is appropriate that the State Government examine the case of each family who lost their member, for consideration of employment under the aforesaid scheme, if they fulfill the conditions as stated in the notification.
The above direction is issued without prejudice to consideration of any other claim they are entitled including ex gratia.
Needful shall be done regarding consideration of employment within two weeks, and report compliance before this Court.
Stand over to 07th July, 2026.