- (1.) THOUGH I.A. No.2721 of 2012 has been placed for orders, with the consent of the parties the writ petition is also heard. The said interlocutory application as well as the writ petition are, thus, being disposed of by this order.
(2.) THE petitioner has prayed for a direction on the respondents to pay the amount of group insurance, payable to the petitioner, on account of death of her husband. It has been submitted that the petitioner's husband Anandi Ram was in service of the Central Coalfields Limited (CCL). He was working as Conveyor Operator Cat -III, Bachra Project of the CCL. The petitioner's husband died in harness in accident on 3rd August, 2007. In that connection, an F.I.R. was also lodged on 3 rd August, 2007 in Khalari Police Station. After the death of her husband, the petitioner was entitled to get death cum retirement benefits, including the amount of group insurance. The petitioner made application for payment thereof long back. Representation was also filed for payment of insurance claim on 3rd October, 2007. It has been submitted that though the amount of group insurance was payable to the petitioner and the premium amount was deducted from the salary of the petitioner's husband, the same has not been paid till date.
(3.) THE Respondent CCL have taken ground that though the application for group insurance was made within time, required documents were supplied by the petitioner belatedly and on that ground Insurance Company has not released the amount.;