Dinesh Gangwar vs State Of Uttarkhand & Others

Manoj Kumar Tiwari, J

By means of this writ petition, petitioner has sought the following relief:

"1- To issue a writ order or direction in the nature of Mandamus directing and commanding the Respondents to consider the case of the petitioner for releasing Rs/-30,0000./- in favor of the petitioner under the Building and other construction workmen (Regulation of employment and conditions of service) scheme without any technical objection."

According to the petitioner, his mother Kamla Devi was a registered Workman with Uttarakhand Building & other Construction Workers Welfare Board, who died on 20.05.2021. It is further the contention of the petitioner that, as per the provisions contained in Building & other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996, upon death of a registered workman, his dependents would be entitled to certain amount, as financial help. According to the petitioner, he has applied for the aforesaid benefit by making an application on 14.10.2021, however, no decision has been taken on his application so far.

Learned counsel for respondent no. 2 has assured the Court that if decision has not been taken on petitioner's application, then same shall be taken within four weeks from today, provided petitioner submits all the requisite documents in support of his claim.

Accordingly, the writ petition is disposed of with a direction to respondent no. 2 to consider petitioner's application within a period of four weeks from today. Petitioner shall supply all necessary documents in support of his claim to respondent no. 2 alongwith certified copy of this order, within one week.

Let a certified copy of this order be issued be issued today itself.