DIPALI GANTAIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) One Biswanath Manna, a Group-D employee in the Office of the Backward Classes Welfare Office under the State of West Bengal died leaving behind the petitioner and private respondent No.6 as his legal heirs and representatives. While the petitioner is the daughter, the respondent No.6 is the son of the above-named deceased employee.

(2.) The instant writ petition is filed by the daughter of the deceased claiming equal share in respect of the gratuity of the deceased.

(3.) Learned Advocate for the petitioner submits that vide memo No.vii/Misc./EB/D-1086 dated 2nd December, 2004, Provident Fund amount of the said Biswanath Manna, since deceased was disbursed to both the petitioner and the respondent No.6 in equal share. However, in respect of the gratuity, the respondent No.2 failed to make payment in equal share to the petitioner and respondent No.6.