RATNABAI H. N. Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner, wife of Late Jagadish Naika is before this Court praying for a direction, directing the respondents to consider her representation dtd. 3/8/2021 to settle the KGID insurance claim amount of her late husband.

(2.) Heard learned counsel Sri.Prakash K.A., for petitioner and learned AGA Sri.M.V.Ramesh Jois for respondents.

(3.) It is submitted that the husband of the petitioner Sri.Jagadish Naika was working as a Warden in the Pre- metric Students Hostel at Birur in the Social Welfare Department. It is stated that Sri.Jagadish Naika died on 18/5/2021 due to COVID-19. Sri.Jagadish Naika had taken KGID Policies Nos.2236429, 2613807 and 299619. It is the grievance of the petitioner that even after more than one year of death of petitioner's husband, the concerned department has not settled insurance claim and in that regard, the petitioner is stated to have submitted representations to the respondents.