MASTER VIKKI Vs. ASSISTANT DIRECTOR (HORT), MCD

JUDGEMENT

(1.) In this writ proceedings directions to release the pension and other terminal benefits payable to the petitioners, legal representatives of a deceased employee of the respondent Municipal Corporation of Delhi ( hereinafter called MCD ) have been claimed.

(2.) The essential facts are not in dispute. Ved Prakash was appointed as Beldar by the MCD on 6.3.1984. His wife expired on 19.6.1997 when the present petitioners, i.e. children of Ved Prakash were minors. On 18.1.2002, Ved Prakash died while in the employment of the MCD.

(3.) The petitioners moved these proceedings through Randhir Singh, who acted as their guardian. Randhir Singh is the paternal uncle of the minor petitioners, being the elder brother of the deceased Ved Prakash. He has described himself as guardian- ad- litem and filed the writ petition.