IN THE MATTER OF: FIRE & GENERAL INSURANCE CO.LTD.(IN LIQUIDATION) Vs. STATE
LAWS(CAL)-2015-12-148
HIGH COURT OF CALCUTTA
Decided on December 18,2015

In The Matter Of: Fire AndAmp; General Insurance Co.Ltd.(In Liquidation) Appellant
VERSUS
STATE Respondents

JUDGEMENT

Sanjib Banerjee,J. - (1.) The matter pertains to an appeal by the widow of Rajib Kumar Das, who was engaged as a company-paid staff in the Official Liquidator's office from October, 1988.
(2.) In course of proceeding to Ranchi on official duty, Rajib Kumar Das died following an accident at the Garia Railway Station. The deceased resided in Garia and the accident occurred on September 14, 2015. He succumbed to his injuries on September 15, 2015. Rajib Kumar Das was scheduled to reach the Howrah Station en route to Ranchi.
(3.) In accordance with the applicable rules, the Official Liquidator has released a total of Rs. 12,67,324/- to the widow. Rajib Kumar Das is also survived by a minor daughter. The sum of Rs. 12,67,324/- is comprised of Rs. 9,24,804/- on account of death gratuity and Rs. 3,42,520/- on account of leave encashment.;


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