V SOBHANA Vs. DISTRICT TRANSPORT OFFICER

JUDGEMENT

(1.) THERE is no resistance to the prayers in this Writ Petition. Accordingly, the Writ Petition will stand allowed. THERE will be a direction to the respondents to disburse all the amounts due to the petitioner's late husband on account of Provident Fund closure together with statutory interest till date of actual payment and also on account of Staff Welfare Fund within six weeks of receiving a copy of this judgment.