- (1.) At the request of learned counsel for the parties, arguments were heard and the intra court appeal is being disposed off finally.
(2.) The intra court appeal is directed against impugned order dated 16.02.2006 passed by the Single Bench, whereby writ petition of the appellant has been dismissed.
(3.) Submission of learned counsel for the appellant is that appellant's option for ex-2 gratia payment should have been accepted by the respondents, as per Circular dated 06.01.1999, whereas learned counsel for the respondents submitted that Circular dated 06.01.1999 is not applicable in the present case, as it is applicable only in respect of those employees, who died before 17.10.1987, whereas husband of the appellant died on 26.05.1989, much after cut-off date, therefore, learned Single Judge was absolutely right in dismissing the writ petition of the appellant.;