YASMIN BANO MANNAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed seeking following main reliefs:-

(2.) Briefly, it has been stated that one Mannan Ahmad died an accidental death while working in the Kingdom of Saudi Arabia. Arising there from proceedings for award of compensation were instituted in that country. The proceedings culminated in an award dtd. 19/4/2019 which is enclosed as Annexure No. 5 to the writ petition alongwith a translated copy of the same. Relevant extract of the translated copy of the award reads as under:-

(3.) Consequently, the amount equivalent to Rs.59,28,854.00 has been received by the District Magistrate, Mau for payment to the claimants who are the petitioners in the present writ petition. The petitioners are claiming the compensation amount so received by the District Magistrate, Mau. The said authority has passed the impugned order dtd. 30/3/2021 refusing to disburse the amount in absence of succession certificate in favour of the petitioners.