UMA JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Learned counsel appearing for the petitioner summits that Niraj Kumar, son of the petitioner, while was working as Farm Manager, K.V.K. Chianki (Palamau) under Birsa Agricultural University, Kanke, Ranchi, died on 16.10.2004 in course of employment but when amount of Group Life Insurance was not paid to this petitioner being father of the deceased, the petitioner filed a representation before the respondent No.2-Director, Administration, Birsa Agricultural University, Kanke, Ranchi but nothing was done in this respect, though in the meantime, Training Organizer, K.V.K., Chianki, wrote a letter to the respondent No.3- Director Extension Education, Birsa Agricultural University, Kanke, Ranchi for making payment of the amount of Group Life Insurance but inspite of that, payment has still not been made to the petitioner.

(3.) In view of the facts and circumstances, this writ application is disposed of with a direction to the petitioner to file a fresh representation before the respondent No.2-Director, Administration, Birsa Agricultural University, Kanke, Ranchi within a period of three from today, along with a copy of this order and the respondent No.2, on getting the representation, shall be taking decision in the matter of payment of Group Life Insurance, within a period of three weeks from the date of receipt/production of a copy of this order.