UGRA SEN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Ugra Sen Singh and Hari Sen Singh sons of Smt. Dropadi Devi (since dead) have filed this writ petition, stating that their mother, late Smt. Dropadi Devi w/o Sri Raghunath Singh was working under the Senior Medical Superintendent, Manila Hospital, Balrampur Hospital, Luchnow as 'Aaya' (attendant). She died on April 12, 1992 leaving behind the petitioners and two daughters, namely. Km. Chandra Kanta Singh and Km. Kanchan Singh, the grievance of the petitioners is that even though their mother, who was the subscriber depositor of the provident fund had duly nominated the petitioners the amount standing to the credit of Smt. Dropadi Devi is not being paid to them.

(2.) This Court by its order dated November 17, 1992 had directed the learned Standing Counsel to file a counter affidavit. No counter-affidavit has been filed as yet and hence the allegations made in the writ petition remain un-rebutted and are to be accepted.

(3.) It may further be mentioned that by its order dated November 17, 1992 this court had further directed that the representation made by the petitioner (Annexure-3 to the writ petition) be also considered and decided by the opposite party No. 3. It appears that in spite of the communication of this Court's order, the representation has remained undecided. The petitioners have filed the notice given to the Senior Medical Superintendent, Manila Hospital, Balrampur Hospital, Lucknow, along with photocopy of this Court's order dated November 17, 1992 which they served on the Senior Medical Superintendent, Manila Hospital, Balrampur Hospital, Lucknow.