BIHAR STATE FOOD & CIVIL SUPPLIES CORPORATION LTD., SONE BHAWAN Vs. JAYANTI SHARMA WIFE OF LATE DAYA NAND SHARMA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) CONTENTION of the appellants -Bihar State Food & Civil Supplies Corporation is that the learned Single Judge directed the Managing Director of the Corporation to ensure payment of the benefits under the Group Insurance Scheme and the Provident Fund amount to the writ petitioner - respondent no. 1, apart from the direction to the Managing Director of the Corporation to examine the matter regarding admissibility of 5th Central Pay Scale to the husband of the writ petitioner. It is the submission of the appellants -Corporation that the Group Insurance Scheme amount is to be paid by the L.I.C. and the Provident Fund amount is to be paid by the Provident Fund Commissioner, and, therefore, the appellants cannot be saddled with the liabilities for payment of the aforesaid amounts, as has been held by the impugned judgment and order dated 17.2.2009* passed by the learned Single Judge in CWJC No. 11466 of 2007.

(3.) WHAT is directed by the judgment and order under challenge is that the Managing Director of the Corporation is to ensure that the amounts payable to the writ petitioner under the Group Insurance Scheme and Provident Fund are paid to him, as can be seen from the operative portion of the direction which is reproduced below: - "The Managing Director of the Corporation would ensure that within one month from the date of production of a copy of this order before him the LIC pays the group insurance claims payable to the petitioner. Similar is the case of provident fund where it is merely stated that the Regional Provident Commissioner has been forwarded the claim forms. Again, I direct the Managing Director of the respondent - Corporation to ensure payment thereof to the petitioner within one month from the date aforesaid."