SURESH BHIMRAO JADHAV Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Since we have heard the learned Advocates for the respective sides finally on the Writ Petition, the Civil Application No.5676 of 2008 praying for listing the petition for final hearing does not survive and stands disposed off.

(2.) The petitioners are the L.Rs. of the deceased Shri D.S.Jadhav, who was working as a Daftari with the respondent / Union Bank of India. Grievance is that since he has passed away on 18.2.2003, the petitioners are entitled for the Death Relief Fund Scheme ("DRFS") that was modified w.e.f. 1.1.2003 and as such would have been entitled to Rs.2,00,000/- owing to the demise of the said employee.

(3.) We have considered the strenuous submissions of Shri Garud, learned Advocate for the petitioners, Shri Natu, learned Advocate on behalf of respondent No.2 / Union Bank of India and the learned ASG of India on behalf of the Union of India.