MAJULABEN RATNABHIA PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Aditi Raol, learned advocate for Mr. Shalin Mehta, learned Senior Counsel for the petitioner (who is widow of employee who served with respondent No. 2) and Mr. V.R. Jani, learned AGP for the respondent.

(2.) The petitioner claims to be widow of the employee i.e. one Mr. Vaktabhai M. Gelotar who served with respondent no. 2. However, the petitioner has mentioned her name as Manjulaben Ratnabhai Parmar (Gelotar).

(3.) It is, however clarified, as precaution and so as to avoid any mischief, that while passing appropriate order and while making payment it will be open to the respondents to make necessary inquiry, as considered appropriate with regard to the identity of the heirs / legal representatives of the deceased employee and to ask for satisfactory proof of identity of the heirs / legal representatives of the deceased employee from the claimants and about their right to receive amounts of retiral benefits of the deceased employee and it will be open to the respondents to make payment only after competent authority is satisfied about the proof of identity of the claimants and their right / locus to receive such payment and the competent authority shall make payment only to that person who, in law is entitled to receive monetary benefits payable to the deceased employee.