Radha Devi vs State Of Jharkhand

Deepak Roshan, J

The instant writ application has been preferred by the petitioner praying for a direction upon the concerned respondent for payment of Provident Fund and Group Insurance of her husband along with interest.

Counter affidavits have been filed in this case on behalf of the respondent-State and the respondent no.5 which indicate that necessary order has been passed for payment of Provident Fund and Group Insurance with interest to the petitioner. Specific averment has been made in paragraph no.8 of the counter affidavit filed by the respondent-State and paragraph no.4 of the counter affidavit filed by the respondent no. 5. Thus, it appears that the grievance of the petitioner has been redressed.

Learned counsel for the petitioner submits that since he is having no instruction as such a liberty may be given to the petitioner that if any dispute arises with calculation of amount, she may approach the appropriate forum.

Learned counsel for the respondents relies upon the counter affidavits and submits that the entire claim of the petitioner made in this writ application has been made.

Having regard to the aforesaid facts and circumstances of the case, nothing remains to be adjudicated by this Court and the instant writ application stands disposed of without any direction. However, a liberty is given to the petitioner that if there is any dispute with regard to the amount/calculation, she may approach the concerned authority.

Accordingly, the instant writ application stands disposed of.