MUKTA SOODAN Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution with a prayer to set aside the order Annexure P/11 with a further prayer to direct the respondents to release all dues of deceased Ku. Deepa Saxena in favour of the petitioner.

(2.) The petitioner is real sister of Ku. Deepa Saxena who was working as UDT in the respondent No.3/school. Ku. Deepa Saxena was unmarried and filled-up the nomination in favour of the petitioner on 15.10.1999 (Annexure P/1). The petitioner also gave her consent on 6.10.2003 in relation to insurance-cum-saving scheme of 2003. The present petitioner was nominated by Ku. Deepa Saxena for getting benefit of this scheme also.

(3.) Shri Ankit Saxena contends that petitioner's sister nominated the petitioner for grant of family pension and other retiral dues including the amount arising out of Group Insurance Scheme of 1995. It is urged that Ku. Deepa Saxena died on 18.08.2012 and accordingly petitioner preferred representation for releasing the said dues in her favour being the sole nominee. Leaned counsel for the petitioner submits that the remaining brothers and sisters of the petitioner and deceased Ku. Deepa Saxena filed their NOC (Annexure P/8). The relevant documents were forwarded by respondent No.3 to Senior Accounts Officer of AG Office, Gwalior by communication Annexure P/10. However, by order dated 22.1.2013 (Annexure P/11) it was directed that petitioner may bring succession certificate from the court of competent jurisdiction so that amount in question can be disbursed in favour of the petitioner.