- (1.) The present writ petition has been preferred for the following reliefs: "1. By any writ order or direction, the respondents may be directed to grant all the death benefits including Pension, GPF claim, gratuity, Insurance claim, leave encashment claims etc. of the service of the deceased to the petitioner. 2. Any other appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the circumstances of the case, may kindly be passed in favour of the petitioner. 3. The writ petition may kindly be allowed with cost throughout."
(2.) The petitioner has sought above reliefs/directions with a stand that she was having 'live-in' relationship with late Rajkumar Pal, who was serving in the respondent - Department as a Teacher.
(3.) After death of said Raj Kumar Pal on 15.03.2020, she moved an application before the respondents No.2 and 3 and requested them to pay the retiral dues and other entitlements relating to said Raj Kumar Pal to her, as she was living with the deceased Govt. employee in 'live-in' relationship since 19.03.2016. According to the petitioner, the respondents have not remitted the due amount to her, and such action/inaction is illegal.;