M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) THE petitioner who is the widow of Late Parmeshwar Ram has approached this Court for a direction upon the respondents for payment of Group Insurance amount on the death of her husband who died in harness on 26.7.1986. The petitioner 'shusband was working as Headmaster in High School, Dattu in the district of Giridih. He died on 26.7.1986 and after his death, the petitioner was paid Rs. 24,000.00 towards Group Insurance. Mr. C.S. Prasad learned appearing for the petitioner submitted that under the new scheme of 1985 the Group Insurance amount was increased from Rs. 24.000.00 to Rs. 96,000.00 in terms of circular dated 13.7.1985. Since the petitioner 'shusband died on 26.7.1986 she is entitled to get Rs. 96,000.00 instead of Rs. 24,000.00
(3.) MR . Pradeep Modi, learned counsel Government Pleader No. 1 on the other hand submitted that in 1984 the petitioner 'shusband became blind and, therefore, payment of salary was stopped since October, 1984. Moreover the amount of contribution which was fixed under the new circular of 1985 was never paid or deducted from the salary of deceased husband of the petitioner. In that view of the matter the petitioner is not entitled to get the benefit of the new scheme of 1985. Learned counsel also disputed the actual date of death of the deceased employee as in the counter affidavit it is stated that the petitioner husband died on 26.7.1985.;