D.G.R. Patnaik, J. - (1.) Since the pleadings in this case are complete, with consent of the learned counsel for the parties, this application is taken up for disposal at the stage of admission itself.
(2.) Heard the learned counsel for the parties.
(3.) Petitioner in this application has prayed for direction to the respondents to pay to the petitioner the entire death cum retiral benefits payable in the account of the petitioner's husband who died in harness on 7.12.1993.;