Kalicharan Mahato vs State Of Jharkhand And Others

Anubha Rawat Choudhary. J

From the records of this case it appears that the Advocate of the petitioner Mr. Jagannath Mahto has expired. Thereafter vide order dated 09.12.2020, a notice was issued to the petitioner. The Notice was served, but ultimately the petitioner did not enter appearance through any other counsel. It further appears that thereafter fresh Notice was also issued on 16.03.2021 but ultimately nobody has appeared and the service report in connection with order dated 16.03.2021 has not yet been received.

This writ petition has been filed for the following reliefs:-

“For issuance of direction upon the respondents to grant of financial aid/pensionary benefits/facilities provided to the handicapped son and daughters of the deprived petitioner because the petitioner is unlucky father who have two handicapped daughter and son, those who are minors have no any way except provide the grants amount as per government policy alongwith pensionary benefits like the other handicapped persons, but after repetition of representation and approached the Respondent did not care at all and neither allowed or denied till date consequently the petitioner is suffering very hardship. “

3.

Learned counsel for the respondents has submitted that from perusal of the writ petition it appears that the petitioner is seeking certain financial help by stating that his two children are handicapped and they are in need of financial help. He further submits that as per the writ petition, the petitioner was getting certain help from the government but after opening of the bank account, it was discontinued. This has been written in his representation filed before the Authorities including the Deputy Commissioner, Saraikella-Kharsawan and the manager of Bank of India.

Considering the nature of relief which has been sought for in the present case, the learned counsel for the respondents submits that the writ petition itself can be disposed of enabling the petitioner to approach the Legal Services Authority of the concerned District who may provide appropriate assistance to the petitioner and provide all the help which the petitioner is found entitled as per law.

Considering the fair submission made by learned counsel appearing on behalf of the respondents, this writ petition is disposed of enabling the petitioner to approach the Legal Services Authority of the District of Seraikella Kharsawan for seeking help as per the policies of the government and as per his entitlement or entitlement of his family members which may be found by the concerned District Legal Services Authority and the concerned Authorities.

Suffice is to say that if the petitioner or any of his family member approaches the Secretary, Legal Services Authority of the District of Seraikella Kharsawan they would extend all help to the petitioner / his family members to enable them to avail benefits of the government schemes which they are otherwise entitled under law.

Let a copy of this order be forwarded to the petitioner through the concerned police station and also through speed post.

At this, learned counsel for the respondents has submitted that a scanned copy of the records of the case be provided to him so that he may take steps to ensure that the order of this court is carried out in letters and spirit.

Office is directed to provide a scanned copy of the records of this case to the learned counsel appearing on behalf of the respondents at his e.mail.id. mklsingh754@gmail.com.

This writ petition is accordingly disposed of.