HAFIZ NAUSHAD AHMAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri V.K. Singh, learned Senior Advocate, assisted by Sri Mohd. Ali Ausaf, learned counsel for the petitioners, learned standing counsel for the State -respondents and Sri Manu Vardhana, learned counsel for the respondent no.1.

(2.) This writ petition has been filed praying for the following relief: -

(3.) The petitioners are the parents of their unmarried son late Mohd. Faize who died in Kingdom of Saudi Arabia on 24/8/2019 in a road accident. Salary of the deceased son of the petitioners was remitted by the Embassy of India, Riyadh to the District Magistrate, Mau (India) by a Cheque No.291167 dtd. 10/9/2019 Rs.26,577.00 of State Bank of India. To get payment of the aforesaid salary amount, the petitioner herein obtained a succession certificate dated 03.03.2020from the court of Civil Judge (Junior Division), Mohammadabad Gohna, Mau. Office of the District Magistrate, Mau also issued a Letter No. 145 dtd. 14/10/2020 certifying that the family of the deceased consists of only the petitioners who are parents of the deceased.