BIMLA DEVI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) In the year 2006, the Government of Haryana had introduced an insurance scheme namely Rajiv Gandhi Parivar Bima Yojna (in short "Scheme") to grant immediate financial assistance to the families of those who died untimely in an accidental death. To implement the Scheme, the Government of Haryana has covered all the residents of the State and entered into a Memorandum of Understanding with respondent No. 2. As per the Scheme in case of untimely death of a person between the age of 18 to 60 years, who is resident of Haryana, the family of the deceased would be entitled to get compensation of Rs. 1,00,000/ -. The husband of the petitioner namely Ishwar Singh, aged about 45 years, died on 9.7.2008 due to drowning in a pond. The petitioner submitted her application claiming compensation under the Scheme alongwith required documents in the office of respondent No. 4, who after proper verification sent the same to respondent No. 2 on 3.10.2011 for disbursing the claim amount of Rs. 1,00,000/ - to the petitioner.

(2.) As the said amount was not released to her, she filed the instant writ petition.

(3.) In the reply submitted on behalf of respondents No. 1, 3 and 4, it has been stated that after verification of the documents, submitted by the petitioner, application of the petitioner for awarding compensation was forwarded to respondent No. 2 on 3.10.2011.