SULACHANA DASH Vs. ORISSA FOREST DEVELOPMENT

JUDGEMENT

(1.) BECAUSE of communication gap between the functionaries of the State Government and the Orissa Forest Development Corporation Limited (hereinafter referred to as 'the Corporation') family members of one Abhaya Kumar Dash (hereinafter referred to as 'the deceased -employee') have been deprived of their legitimate entitlements, alleges petitioner Sulachana Dash, widow of aforesaid Abhaya Kumar Dash.

(2.) A brief reference to the factual aspects as presented by the petitioner and not disputed by the opposite parties would suffice.

(3.) IN the circumstances, we direct that the petitioner be paid the amount payable to her for deceased's coverage under the 1987 Group Insurance Scheme within three months from today. But the technicalities and procedural wrangles be sorted out between the State Government and the Corporation within a short time so that the payment can be made within the time stipulated by us. The writ application is allowed to the extent indicated above. No costs. A. Deb, J. I agree.