BABY FARIDA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner claims to be a widow of a deceased employee of the Syama Prasad Mookerjee Port, Kolkata. He retired from service on 31/3/2005 and expired on 7/4/2012.

(2.) On 26/6/2025 the petitioner has filed the instant writ petition and sought for certain information as regards the Provident Fund disbursement in favour of her deceased husband.

(3.) The petitioner has averred in the writ petition that her husband did not receive the Provident Fund money and a deduction of certain amount was made from his terminal dues.