BOLLA MALATHI Vs. B. SUGUNA AND

JUDGEMENT

(1.) Leave Granted.

(2.) The family members i.e. wife and mother of the deceased, one Bolla Mohan are at odds in this appeal arising out of a judgment and order dtd. 11/2/2025 passed by the High Court of Judicature at Bombay in Writ Petition No. 5756 of 2024, regarding the release of General Provident Fund[ Hereinafter referred to as 'GPF'] amount accrued in the course of employment of the deceased in the Defence Accounts Department, Government of India.

(3.) When the deceased joined service on 29/2/2000, as per the applicable rules, he nominated the respondent no.1 herein (mother) as recipient of GPF, Central Government Employees Group Insurance Scheme[Hereinafter referred to as 'CGEGIS']and the Death cum Retirement Gratuity[Hereinafter referred to as 'DCRG']. On 20/6/2003, the deceased married the appellant herein and subsequently nominated her as recipient for CGEIS and DCRG only. The deceased died in service on 4/7/2021. It is an admitted position that the appellant herein has received all benefits arising from the employment of the deceased totaling to Rs.60.00 lakhs. On 9/9/2021, when she applied for the funds accumulated in the GPF to be released, respondent Nos. 2 to 4 refused the same, on account of respondent no.1 being the nominee on record.