DEEPA PRAMOD WAGHCHAUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Learned Counsel for the Parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned Counsel appearing for the respective respondents waive notice on behalf of the said respondents.

(3.) By this petition, preferred under Article 226 of the Constitution of India, the petitioners seek quashing and setting aside of the impugned letter / communication / order dtd. 31/12/2020, issued by the respondent No.2 - Directorate of Insurance, and seek a direction to the respondent Nos.1 to 3 to make ex-gratia payments to the petitioners (who are the wives of the deceased husbands i.e. Pramod and Anant, respectively) under the insurance claim.