SANTI RANI DE Vs. STATE

JUDGEMENT

(1.) In this application under Article 226 of the Constitution of India, the petitioner prays for a direction on the respondents to make the full payment of the provident fund money lying in Account No. WB/1609/280 of Kamakshya Chandra De to the petitioner.

(2.) Although Counsel have appeared for the respondents, yet no affidavits-in-opposition have been filed by the said respondents. The statements and allegations made in the petition go unchallenged and uncontroverted and have to be taken on their face value.

(3.) The short case of the petitioner is as follows: The petitioner is the wife of one Kamakshya Chandra De who was a workman in M/s. Kedar Rubber Manufacturing Co. (P) Ltd., at 92, Narikeldanga Main Road, Calcutta-700054 which was an industrial establishment and the workman of the said concern were covered by the relevant legislation relating to the provident fund.