MANJIT KAUR Vs. F.C.I. AND OTHERS

JUDGEMENT

(1.) Smt. Manjit Kaur is the widow of Shri Karam Chand who was the ex-employee of the Food Corporation of India. She has filed the present writ petition seeking directions of this Court that order Annexure P-6 be quashed vide which her claim for release of the amount of Rs. 1 lac under the Group Saving Linked Insurance Scheme on account of the death of her husband has been rejected.

(2.) Some facts can be noticed in the following manner :-

(3.) Notice of the writ petition was given to the respondents. The stand of the Insurance Company is simple as we stated above and at the cost of repetition, we may state that since the Scheme was renewed from year to year and at the relevant time the deceased was not the member of the Scheme, therefore, it is the stand of the Insurance Company that it is not liable to pay.