- (1.) Heard learned counsel for the parties.
(2.) Instant writ petition has been filed by the petitioner Smt. Chandra widow of Late Shri Ganesh Ram Hiragar against the respondent department with the following prayer:-- "1. The respondents may be directed to release the insurance claim to the petitioner under the State (Group) insurance scheme. 2. the communication dated 14.08.2007 (Annex. 2) and 01.10.2009 (Annex. 11) may kindly be declared illegal consequently the same may be quashed and set aside. 3. interest @ 18% per annum may be awarded upon the claim amount to the petitioner from the date of death of the petitioner's husband. 4. any other appropriate writ, order or direction, which this Hon'ble Court deems just and proper in the facts and circumstances of the case, may be passed in favour of the humble petitioner."
(3.) Learned counsel for the petitioner submits that petitioner's husband Late Ganesh Ram while working on the post of Agriculture Supervisor regularly contributed the premium the Group Insurance policy but unfortunately from the month of January, 2006 to June, 2006, his salary was not paid in absence of certificate issued by the concerned Sarpanch of the village where he was working on the post of Agriculture Supervisor, therefore, due to the inaction of the department, no premium towards State Insurance was deducted. When salary from January, 2006 to June, 2006 was paid after delay due to the reason that no premium was deducted and deposited by the department, the State Insurance department refused to pay the amount of group insurance policy.;