DEBASISH KAR GUPTA,J. - (1.) Let the affidavit of service be kept on record.
(2.) This writ application is filed by the petitioners for a direction upon the respondent no.1 to release money payable under the Employees Provident Fund Scheme, 1995 in connection with the services of one Zaheer Abbas Khan, since deceased, in favour of the petitioners.
(3.) Having heard the learned Counsel appearing for the respective parties as also after considering the fact and circumstances of this case on the basis of the materials on record, I find that according to the pleading the petitioner no.1 is the first wife of late Zaheer Abbas Khan and the petitioner no.2 is the minor daughter of the aforesaid late Zaheer Abbas Khan. It is also not in dispute that the respondent no.4 is the father and the respondent no.5 is the second wife of late Zaheer Abbas Khan.;