NARAYAN PANDEY Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) Heard.

(2.) The petitioner in this writ petition has prayed for issuance of a direction to the respondents to release and pay the death-cum-retiral benefits including Group Insurance and Provident Fund to the petitioner lying in the account of the deceased wife of the petitioner.

(3.) The petitioner's case is that his wife late Meena Devi was employed under the respondent in the department of Handloom, Silk and Handcrafts, Jharkhand, Ranchi. She died in harness on 29.9.2005. During her service period, she had named the petitioner, being her husband, as her nominee for receiving her retiral benefits after her death.