- (1.) Appellant approached the learned Single Bench claiming compensation in the sum of Rs.5,00,000/- on account of negligence of the officer of the respondent in not granting advance from the Central Welfare Fund in time as a result of which wife of the appellant died without any operation.
(2.) We have heard the rival submissions and scanned the material on record. Since the disputed questions of facts are involved in the matter, we find ourselves unable to grant any relief. However, we grant liberty to the appellant to file civil suit in regard to the relief sought in the writ petition. If such challenge is filed, he application under section 14 of the Limitation Act to be filed along with the suit which shall be considered liberly. With these observations, the appeal stands disposed of. We, however, make it clear that the opinion expressed by the learned Single Bench as well as by us, the order shall not come in the way for disposal of the civil suit. There shall be no order as to costs.;