BISWAJIT DAS Vs. UCO BANK

JUDGEMENT

(1.) Heard Ms. A Debbarma, learned counsel appearing for the petitioner as well as Mr. D Sarma, learned counsel appearing for the respondent-Bank.

(2.) By means of this petition, the petitioner has urged this court to direct the respondents to release the benefits, due on account of death of Dipali Das, mother of the petitioner, on 17.12.2012.

(3.) It has been urged that the respondents be directed to release the proceeds of the provident fund vide PF Account No. 34512 to her legal heirs with 12% interest. Further, it has been also urged to release the leave salary, GSLI benefits and other benefits payable on account of death of Dipali Das, the mother of the petitioner, on 17.12.2012 with 12% interest.