JAYASREE Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The petitioner says that she is the wife of Harikumar Gopalakrishnan, who unfortunately died while in employment in Israel.

(2.) According to the petitioner, her husband went to Israel on 04.02.2013 and that he informed her through telephone a few months later that there was a theft of Rs. 30,000/- from his place of employment in Israel, while he was returning after drawing the salary and that thereafter there was no information from him. According to her, on 08.08.2013 an employee of the fourth respondent, which is stated to be the agent of the employer of the petitioner, informed her that Harikumar had expired on 16.06.2013 in Israel and she apprehends that her husband's death was due to suspicious circumstances. At the time when this writ petition was filed, the body of Hari Kumar had not reached India and the petitioner therefore, sought the following reliefs:

(3.) After this writ petition was admitted and as directed by this Court, a statement has been filed on behalf of respondents 1 and 2, wherein the following averments have been made: