MACHINDRA MARUTI GAIKWAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. By consent of parties, heard finally.

(2.) By the present writ petition, the petitioner challenges the order dtd. 15/9/2022 passed by the respondent No. 3 - District Collector, Ahmednagar, rejecting the claim of the petitioner for being eligible to receive insurance amount of Rs.50,00,000.00 under the scheme Prime Minister's Garib Kalyan Yojna declared for the family members of corona warriors, doctors, health workers who died in Covid-19. The deceased was the wife of the petitioner and was working as a Nurse (ANM) since 1993 in Civil Hospital, Ahmednagar and she died on 5/5/2021 during covid period while performing her duty. The insurance claim is rejected by the Collector on the ground that the petitioner has not submitted the RTPCR report showing that the deceased, wife of the petitioner was covid positive at the time of her demise and the available RTPCR report indicated that the deceased was covid negative.

(3.) Brief facts leading to the institution of the present writ petition are noted as under :-