UPALI APARAJITA LENKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Jena, learned advocate appears on behalf of petitioners and submits, they are legal representatives of Sanjay Kumar Nayak, since deceased on 20/6/2021. He draws attention to annexure-10 being official document for Covid-19 death, issued in name of the deceased by Government of Odisha, Department of Health and Family Welfare.

(2.) Inspite of the above, by impugned writings, both dtd. 2/3/2022, claim for dependant benefit under Covid-19 relief scheme of Employees' State Insurance Corporation was not accepted, alleging death occurred 65 days after the deceased had tested Covid-19 positive, more than the scheme prescribed period of 45 days.

(3.) On query from Court Mr. Jena draws attention to annexure-2 being document dtd. 13/10/2021, which is report of RT-PCR test that was conducted on the deceased. The sample was drawn on 16/4/2021 and report made on 13/10/2021, saying that result was positive. However, in the meantime on 20/6/2021, the COVID-19 infected person died. He reiterates that by official document for COVID-19 death issued on 19/12/2021, the deceased Sanjay Kumar Nayak was certified to have died due to COVID-19.