KUSUMAWATI DEVI Vs. CHIEF COMMISSIONER

JUDGEMENT

(1.) The short grievance of the petitioner is against the Endorsement dtd. 8/2/2023 issued by 2nd respondent at Annexure-A. The same reads as under:

(2.) Learned counsel for the petitioner argues that the name of petitioner has been wrongly mentioned in the Death Certificate of petitioner's husband as 'Krishnawati Devi' when the correct name is 'Kusumawati Devi'. The counsel submits that because of this mistake his client has not been able to claim the terminal benefits of service of her husband who died on 20/12/2022.

(3.) Learned Sr. Panel Counsel appearing for the respondents having initially opposed the petition, now graciously submits that if petitioner gives an authentication certificate by two prominent gentlemen of the locality as to her correct name, there would be no difficulty for rectifying mistake of the kind in the Death Register and to issue a rectified Death Extract.