SHANTA Vs. DEVENDRA

JUDGEMENT

(1.) The petitioner, before this Court has filed the present petition for issuance of an appropriate writ, order or direction directing the respondent/ Commissioner to release 50% of the award amount awarded to the petitioner on account of death of her husband. It has been stated that entire amount was deposited in fixed deposit and therefore 50% of the amount be released as the petitioner does not have any source of income.

(2.) This Court after careful consideration of the facts is of the considered opinion that petitioner is certainly entitled, for the reasons stated in the writ petition for release of 50% of the awarded amount and the respondent is directed to release 50% of the awarded amount within 30 days as awarded by Commissioner for Workman Commissioner, Labour Court, Indore.

(3.) The petition stands disposed of.