PARMINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Article 226/227 is seeking setting aside of letter dtd. 20/3/2025 (Annexure P-7) whereby respondent-HDFC Bank (Respondent No.6) has informed official respondent No. 3 that accidental claim of her husband has been rejected.

(2.) The petitioner's husband was working with Punjab Police as Home Guard. On 1/12/2021, he suffered gunshot injury due to accidental firing of a bullet which resulted in his death. The petitioner being widow of said employee preferred insurance claim as per policy of the State Government. The HDFC Bank vide communication dtd. 20/3/2025 has rejected insurance claim on the ground of delay in intimation.

(3.) Learned counsel for the petitioner submits that delay was on the part of official respondents, not on her part. The State was duty bound to pursue her claim whereas State has deflected from its responsibility.