- (1.) Heard Shri Rahul Jain, learned counsel for the petitioners as well as Sri S.S. Srivastava, holding brief of Sri Govind Saran, learned counsel for the respondents 1 and 2 and Sri Basant Kumar Upadhyay, learned counsel for the contesting respondent no. 3 and perused the record.
(2.) Learned counsel for the respondents have stated that the respondents do not wish to file any counter affidavit.
(3.) With consent of learned counsel for the parties, this writ petition is finally disposed of at this stage. Smt. Vijay Laxmi Pandey was an employee of the Railways, who died in harness. The dispute in the present petition is with regard to the death-cum-terminal benefits of Smt. Vijay Laxmi Pandey. The petitioners are the sisters of the said late Smt. Vijay Laxmi Pandey and claim to receive the terminal benefits on the strength of a Will, which was executed in their favour by the deceased employee. The respondent no. 3 Shri Dhanpat Panday claims the payment of the terminal benefits in his favour on the ground of being husband of the deceased employee.;