RAJA RAM PURAONIK Vs. COMMISSIONER OF LABOUR CENTRAL NEW DELHI

LAWS(SC)-1988-2-64

SUPREME COURT OF INDIA

Decided on February 15,1988

RAJA RAM PURANOIK Appellant

VERSUS

COMMISSIONER OF LABOUR (CENTRAL) NEW DELHI Respondents

JUDGEMENT

- (1.) ORDER
(2.) SPECIAL leave granted. From the Group Insurance scheme we find that any person entering into service under the government is entitled to the benefit of the Scheme. In our opinion, therefore, on the death of his son Dinesh, the appellant No. 1 was entitled to the benefit of Group insurance Scheme. We set aside the judgment of the High court and direct the respondent to make payment of the amount to which the appellants are found to be entitled within six weeks from today. The appeal is allowed accordingly. No costs.;

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